HARESHBHAI CHANDUBHAI JALIYA 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 -55 of 2016 registered with Botad Police Station, Botad for the offences punishable under Sections 457, 380 and 114 of the IPC.

(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 applicant is an innocent person and he has been falsely implicated in the alleged offence. The allegations levelled against the present applicant is that he has committed theft of cotton worth of Rs.2,500/ -. The FIR is filed against the present applicant and two unknown person and one of the co -accused has been enlarged on bail by the learned Sessions Court. It is submitted that substantial part of investigation is over and charge -sheet is filed, now there is no possibility of tampering with the evidence. It is further submitted that there is no criminal antecedents against the applicant. It is lastly submitted 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.