AASHIF MOHMAD HUSEN SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent.

(2.) This application has been filed under section 439 of Cr.P.C. for regular bail in connection with the offence registered vide C.R. No.I-80 of 2019 with Veraval Police Station for the offence punishable under sections 406 and 420 IPC.

(3.) Mr. Jagdish Satapara, learned advocate for the applicant, submitted that the present application has been filed after charge-sheet. It was submitted that in the complainant, it has been averred that the applicant and the complainant were into some business relationship. Learned advocate has drawn attention of the Court to the affidavits filed by both the complainant and one of the witnesses - Jafarbhai Hasambhai Jaga wherein it has been stated that they have filed a complaint against the applicant under section 138 of the Negotiable Instruments Act and that they have no objection if the applicant is released on regular bail.