DIPAKBHAI JAYANTILAL PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Dipen Desai, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent State.

(2.) PRESENT petition has been filed by the petitioner original accused for releasing him on bail in connection with the complaint being CR No. I-13 of 2003 registered with Gandhinagar Economic Zone, CID Branch, Gandhinagar for the offences punishable under sections 407, 420, 467, 468, 120b of the Indian Penal Code.

(3.) LEARNED advocate appearing on behalf of the petitioner has submitted that the petitioner is in custody since 12/10/2003; charge has been framed on 7/9/2006 and looking to the backlog pending in the Court of learned Metropolitan Magistrate, number of witnesses to be examined and the documents to be produced in the Criminal Case No. 7 of 2004, it is not likely that the trial is concluded in near future.