RANJITSINH JESINGBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under section 439 of the Code of Criminal Procedure, 1973 by the applicant for regular bail in connection with First Information Report being C.R.No.I30/ 2017 registered with Limkheda Police Station, Dahod for the offences punishable under Sections 406, 420 and 409 of the Indian Penal Code.

(2.) Heard learned counsel for the applicant as well as learned Additional Public Prosecutor for the respondent State.

(3.) Learned advocate for the applicant submitted that the applicant is an innocent person, however, he has been falsely implicated in the alleged offences. It is further submitted that previous application came to be withdrawn upon filing of chargesheet. Thereafter, the present application moved by the applicant who is government servant working as a Deputy Godown Manager. It is further submitted that the applicant was working as a Incharge GoDown Manager with the essential Commodity Department of the State Government. Learned advocate for the applicant by referring two letters dated 25.04.2016 and 07.01.2017 submits that applicant is not responsible for the alleged offences as he was incharge and was hospitalized on account of sickness during the said period. It is further submitted that investigation is over and chargesheet is submitted.