GUNIYABHAI CHIMABHAI NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicants for regular bail in connection with First Information Report being C.R.No.I-87/2017 registered with Chhota Udepur Police Station, District Chhota Udepur, for the offences punishable under Sections 392 , 395 and 114 of the Indian Penal Code.

(2.) Heard learned advocate for the applicants and learned Additional Public Prosecutor for the respondent-State.

(3.) Learned advocate for the applicants submits that the applicants are innocent persons, however they have been falsely implicated in the alleged offences. It is further submitted that charge-sheet is submitted, and therefore, now there is no possibility of tampering with the evidence. It is also submitted that the applicants are not having any criminal antecedents. It is further submitted that the applicants are having roots in Chhota Udepur District and also having responsibility towards their famillies, therefore, there is no likelihood to their run away from the trial and their presence can be secured at the time of trial by imposing suitable conditions. It is also submitted that the applicants are in jail since 28.08.2017. It is further submitted that the applicants are 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 applicants, they may be enlarged on regular bail by imposing suitable conditions.