NITESH RAMCHANDRA KHATRI 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-12/2017 registered with Vadodara DCB Police Station for the offences punishable under Sections 406, 420, 465, 467, 468, 471 and 114 of the Indian Penal Code.

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

(3.) Learned advocate for the applicant submitted that the applicant is innocent person, however, he has been falsely implicated in the alleged offences. It is further submitted that from the FIR, there is no prima facie case against the present applicant for committing alleged offence. It is further submitted that the applicant is not having any criminal antecedent. It is further submitted that the applicant is ready and willing to deposit an amount of Rs.2,00,000/-, without prejudice to his rights and contentions, before the concerned Trial Court. Out of the said amount of Rs.2,00,000/-, the applicant will deposit Rs.1,00,000/- within one month from the date of his release and remaining amount i.e. Rs.1,00,000/- is concerned, the same shall be deposited within two months thereafter. 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, there is no possibility of tampering with the evidence. It is further submitted that applicant is having roots in District Vadodara and having responsibility to look after his family, and therefore, he is not likely to run away or abscond and his presence can be secured at the time of trial by imposing appropriate conditions as may be deemed, fit and proper by this Court. 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.