KESHAVKUMAR KRISHNAPRASAD ... 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 an FIR being C.R.No.I-75 of 2017 registered with Valsad Railway Police Station, District: Valsad for the offences punishable under Sections 392 , 114 of the Indian Penal Code.

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

(3.) Learned advocate for the applicant submits that the present applicant is an innocent person, however, he has been falsely implicated in the alleged offences. It is submitted that the investigation is over and charge sheet is filed, now, there is no possibility to tampering with the evidence. It is also submitted that the present applicant has no past antecedents and the applicant is in jail since 15.06.2017. It is further submitted that the applicant is having responsibility towards his family. It is further submitted that the present applicant is ready and willing to abide by the terms and conditions which may be deemed fit and proper by this Court and therefore, the present applicant may be enlarged on bail by imposing suitable conditions.