ASHOKKUMAR RAMCHANDRA CHAUBE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application preferred under section 439 of the Code of Criminal Procedure, 1973, the applicant has prayed for regular bail in connection with I-C.R.No.79 of 2016 registered with Palsana Police Station, District Surat, for the offences punishable under sections 406, 420 and 114 of the Indian Penal Code, whereby the applicant has been arrested on June 06, 2017. The chargesheet has also been submitted by the Investigating Agency before the concerned Court.

(2.) According to the case of the prosecution, on the earlier occasion, the applicant was granted anticipatory bail, however, due to non-furnishing of the solvent surety and for not abiding by one of the conditions of marking presence, the anticipatory bail granted to him came to be cancelled.

(3.) The applicant is before this Court urging that the chargesheet since has been filed, he may be released on regular bail as the punishment prescribed qua the said offences is maximum for a term of seven years. The trial is to be conducted by the learned Judicial Magistrate, First Class, which is not likely to be completed soon.