VELJIBHAI AMARSING RAJPUT 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-97 of 2017 registered with Ankleshwar City Police Station, District Bharuch, for the offences punishable under Sections 395 , 365 , 342 , 412 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(2.) Heard learned advocate 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, however he has been falsely implicated in the alleged offences. It is submitted that the role attributed to the present applicant is only to the limit that he has received the stolen material. It is submitted that said transaction was without any knowledge and payment is also made by the present applicant. It is further submitted that substantial part of investigation is over, and therefore, now there is no possibility of tampering with the evidence. It is further submitted that the applicant is aged about 38 years and having root in Mumbai and also having responsibility towards his family, therefore, there is no likelihood to his run away from the trial and his presence can be secured at the time of trial by imposing suitable conditions. It is also submitted that the applicant is in jail since 22.11.2017. It is further submitted that the applicant is ready and willing to abide by the terms and conditions that may be imposed by this Court, and therefore, considering the nature and gravity of the accusation made against the applicant and the role attributed to the applicant, he may be enlarged on regular bail by imposing suitable conditions.