NAVINBHAI HARGOVANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.S.V.Raju, learned senior advocate assisted by Mr.Hardik A. Dave, learned advocate for the applicant - accused would submit that on the ground of illness, the applicant was released on temporary bail by the Sessions Court as well as by the Coordinate Bench of this Court during summer holidays. He would further submit that the applicant has surrendered before the Lajpore Central Jail, Surat on 11.06.2016. He has placed a surrender certificate issued by the Deputy Jail Superintendent, Lajpore Central Jail, Surat on 11.06.2016 and same is taken on record.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with M. Case No. 1 of 2015 for the offences punishable under Sections 406, 409 and 420 of the IPC.

(3.) Pursuant to notice issued by this Court, the original complainant has appeared through Mr.G.H.Virk, learned advocate and has filed affidavit -in -reply opposing grant of any reliefs as prayed for by the applicant - accused.