ANVARKHAN LAKHAJI JATMALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I -2 of 2016 registered with A.T.S. Police Station District: Surendranagar for the offences punishable under Sections 379, 511 and 120(B) of the Indian Penal Code and Section 15(2) of the Petroleum Mineral and Pipeline Act, 1962 and Sections 3 and 4 of Damage to the Public Property Act and Section 4 of the Explosive Substances Act, 1908.

(3.) Learned advocate for the applicant submits that the petitioner is in judicial custody since last more than two months and he has no direct role in commissioning of the offence. Moreover, he does not have criminal antecedents. It is pointed out that substantial part of the investigation is over and only charge sheet is required to be filed, and the petitioner is ready and willing to abide by any conditions that may be imposed by this Court.