SUNDARLAL RAMJIBHAI SARTANPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for regular bail preferred by the applicants under section 439 of the Code of Criminal Procedure, 1973, in connection with the first information report being I-C.R. No.116 of 2011 registered with Navsari Rural Police Station, qua the offences punishable under sections 447, 114, 465, 467, 468, 471, 193 and 196 of the Indian Penal Code.

(2.) It is the case of the prosecution that one M/s.Meghdoot Dyeing and Printing Mills Ltd. (hereinafter referred to as 'the said Mill') and its Director availed the loan facility from the State Bank of India (hereinafter referred to as 'the SBI') in the year 1973. In pursuance of the same, the land, which comprised of different Survey Numbers, had been hypothecated with the SBI on July 26, 1973.

(3.) A fortiori, Shri S.V. Raju, learned Senior Counsel appearing with learned counsel Shri Harshit Tolia and Ms.Samta Godiwala for the applicants, has urged that the applicants are the two of the partners of total nine partners of Shiv Land Developers. He has urged that the criminal trespass which is alleged against them was of the year 1999. The first information report was lodged in the year 2011 and, therefore, this belated first information report itself would entitle them the discretionary relief of regular bail in their favour.