SARFARAZALI @ SADAM MANZURALI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with First Information Report being C.R.No.I -243 of 2015 registered with Varachha Police Station, Surat for the offences punishable under Sections 379, 356, 395 and 114 of the Indian Penal Code.

(2.) Heard learned counsel for the applicant and learned Additional Public Prosecutor for the respondent -State.

(3.) Learned advocate for the applicant submits that the charge -sheet is filed and the investigation is over. He further submits that the applicant is an innocent person and he has been falsely implicated in the alleged offence. He further submits that there is no criminal antecedents against the applicant and therefore, now there is no possibility of tampering the evidence. He further submits that the applicant is ready and willing to abide by all the conditions which may be imposed by this Court and, therefore, he may be enlarged on regular bail.