JIGNESH LALITBHAI HAZARE Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code for which FIR came to be registered at C.R. No.I-40 of 2017 with DCB Police Station, Ahmedabad.

(3.) Having considered the rival contentions, it transpires that the petitioner's remand for 3 days was obtained and no substantial material was found from him. It also appears that he had cooperated by providing his specimen signature for comparison with the other signatures in the incriminating material. It also transpires that other necessary material including 97 book-lets, amongst which 5 are in original and rest of them are in coloured xerox copies, are in possession of the investigator and statements of other witnesses under Section 164 of the Code of Criminal Procedure are also recorded. It transpires that the investigation has substantially progressed.