DICSON OSARO PROMISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I?97 of 2017 registered with D.C.B. Police Station, Ahmedabad for the offence punishable under Sections 406 , 419 , 420 , 467 , 468 and 120(B) of the Indian Penal Code and Section 66(C,D) of the Information Technology Act.

(2.) It appears that after conclusion of investigation, charge?sheet is filed. Though, previously directed by this Court to expedite the trial and report was sought for from the concerned trial court, the concerned trial court has reported that it would not be possible to finish the trial within a period of one year and advanced a reason that the court is heavily burdened with the jurisdiction of five police stations and other such cases were in the direction to be disposed of early.

(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. He further submits that the applicant is in jail for about last 18 months and the amount of cheating is Rs.1,27,500/?.