DHARMESHBHAI GANESHBHAI KAMOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives for the respondent-? State.

(2.) Order dated 20.10.2018 rendered by learned Chief Judicial Magistrate, Godhra rejecting the application of the petitioner under section 437(6) of the Code of Criminal Procedure ( for short ' Cr.P.C .') for bail is sought to be assailed in this revision application.

(3.) On consideration of the rival submissions, it appears that the petitioner was charged with sections 406 , 420 , 465 , 467 , 468 and 471 of the Indian Penal Code ( for short ' IPC ') in an FIR and was arrested on 30.07.2017. It is submitted by the learned counsel for the petitioner that he has been continuously in jail since then.