AKASH DILIPBHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent?State.

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 465, 467, 468, 471, 120B, 114 of the Indian Penal Code ( for short 'the Act') for which FIR came to be registered at C.R. No. I? 146 of 2016 with Vatva Police Station.

(3.) Having considered the rival contentions, it appears that after the rejection of the petitioner's anticipatory bail application, he surrendered and was eventually remanded to the police custody between 14.11.2017 and 17.11.2017 and thereafter was sent to the judicial custody in absence of further remand. The case rests upon substantial documentary evidence now as also the statements of the witnesses which have already been recorded. Thus in absence of apprehension against the petitioner tampering with the evidence or threatening the witnesses or fleeing from justice, the case for admitting the petitioner to bail is made out.