KALPESHBHAI PUNAMCHANDBHAI DOSHI 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 IC. R.No.64 of 2007 registered with Halvad Police Station, District Morbi, for the offences punishable under sections 406, 409, 420, 468, 471 and 473 of the Indian Penal Code.

(2.) The prosecution case is that the applicant had made a breach of trust by giving assurance of paying instalment of the tractor and he has failed to do so. He is behind the bars since March 11, 2016.

(3.) It is the case of the applicant that in cases of identical complaints he has been granted bail. He has pressed into service the orders of such courts granting bail to urge that the applicant may be enlarged on bail in the present case also by putting him to the strictest terms. He is in jail for the last about three years. He has urged that because of the safety of both i.e. young daughters and wife, he had to flee away. There was huge conspiracy against him in lodging the first information report. Hence, the present application for bail.