BHALIYA DIPUBHAI UKABHAI Vs. THE 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.14 of 2018 registered with Palitana Rural Police Station, District Bhavnagar, for the offences punishable under sections 408, 34 and 420 of the Indian Penal Code, whereby the applicant has been arrested on May 29, 2018.

(2.) This Court on June 22, 2018 passed the following order in the present application:

(3.) Today, the Investigating Officer is present in the Court. He has urged that on July 22, 2018, the charge-sheet in the present case has already been filed. He also confirms that there is no criminal antecedent of the present applicant and the recovery made from the applicant No.2 is of Rs. 35,000/.