SANJAY RAGHUNATHPRASHAD GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present successive bail application under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the applicant - accused has prayed to release him on regular bail in connection with FIR bearing I C.R. No.3 of 2015 registered with CID Crime Gandhinagar Zone Police Station, Dist. Gandhinagar for the offences punishable under Sections 409, 418, 465, 467, 468, 471, 120 -B and 114 of Indian Penal Code and Section 13 (1) (c), d (ii) of Prevention of Corruption Act, 1988.

(2.) The brief facts arise from the record are as under : -

(3.) The applicant preferred Criminal Misc. Application No.19352 of 2015 before this Court and requested to release him on regular bail. The matter was heard. Mr. Mitesh Amin, learned Public Prosecutor submitted that since it was a huge project and number of accused are involved and there would be possibility of gathering some more material, the investigation is being continued and the State needs some time to file supplementary charge -sheet. He had requested to grant six weeks time for submitting supplementary charge -sheet. By oral order dated 17.12.2015, this Court disposed of the said application permitting the Investigating Agency to carry on with the investigation and complete the same within a period of six weeks. It was further directed that the Investigating Agency shall supply the documents gathered during further investigation. The applicant was, therefore, permitted to withdrew the said application with a liberty to file fresh application directly before this Court on completion of the said period.