RAMAN VIJAYKUMAR KAPOOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being I-C.R.No.40 of 2017 registered with Satellite Police Station, Ahmedabad, for the offences punishable under Sections 406, 420, 120(B), 506(2), 294(B) and 114 of the I.P.C.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions. 3.1. Learned Senior advocate Mr.Nanavaty assisted by Mr.Sharma learned advocate appearing for the applicant has filed an affidavit of the applicant, who is in judicial custody since 12.07.2017 and kept at Ahmedabad, Central Jail and the same is taken on record. He further states, on instructions, that the applicant shall refund the amount of the members, which are referred in the charge-sheet within a period of one year. He further states that the applicant is in jail since the year 2017 and has been released in similar type of offences from different locations including High Court of Rajsthan at Jaipur Bench. He would further submit that considering the nature and gravity of offence and maximum punishment prescribed and also considering the fact that applicant is in judicial custody for more than two years, therefore, he may be released on bail.