Gujarat High Court
Rahul Chetraj Gautam vs State Of Gujarat on 6 October, 2023
NEUTRAL CITATION
R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
CHARGESHEET) NO. 7011 of 2023
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR. JUSTICE DIVYESH A. JOSHI Sd/-
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1 Whether Reporters of Local Papers may be allowed No
to see the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy No
of the judgment ?
4 Whether this case involves a substantial question No
of law as to the interpretation of the Constitution
of India or any order made thereunder ?
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RAHUL CHETRAJ GAUTAM
Versus
STATE OF GUJARAT
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Appearance:
MR.SUBHASH G BAROT(2619) for the Applicant(s) No. 1
MS. MAITHILI MEHTA, LD. ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI
Date : 06/10/2023
ORAL JUDGMENT
1. This is an application at the instance of an accused praying for regular bail in connection with the First Information Report being I.C.R.No.Part-A 11214020222051 of 2022 registered with Page 1 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined the Kamrej Police Station, District: Surat for the offence punishable under Sections 489(a), 489(b), 489(c), 489(d), 201 read with Sections 406, 420 and 120B of the Indian Penal Code.
2. The case of the prosecution may be summarized as under;
2.1 One day a secret information was received by the police officers of Kamrej Police Station about the transportation of fake currency notes.
2.2 Acting upon such information, Police Inspector of Kamrej Police Station along with his team reached near Pipodra Canal- Pardi Cut, Opp: Shiv Hotel and accordingly as per the tip-off received, one ambulance van reached there being registration No.GJ-18-U-8912. Upon conducting search of the said van, fake currency notes arranged in six tin boxes were found in the said vehicle.
2.3 One Hitesh Parshottam Kotadia, who is the co-accused in the present offence, was driving the said vehicle with the fake currency notes and considering the huge quantity of the fake currency notes, the driver along with the ambulance was taken to the police station and the driver came to be interrogated.
2.4 During the preliminary investigation, it was fond that the said Hitesh Parshottambhai Kotadia obtained the fake currency notes from another co-accused, namely, Dinesh Laljibhai Poshiya who in turn obtained the said fake currency notes from Page 2 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined another co-accused, namely, Vikas Jain and his agents/employees. The said fake currency notes worth Rs.100/- Crore was brought from Mumbai to Surat. It was also found that the said Hitesh Kotadia kept some of the fake currency notes hidden at his office in Surat as also at his native village. It was also found that the said Hitesh Kotadia also handed over some fake currency notes to the co-accused Vipulkumar Harishbhai Patel.
2.5 Upon the preliminary investigation being carried out, it was found that one Vikas Jain of Mumbain was running his business in the name and style as V.R. Logistic and was doing his illegal activites through his employees Pravinbhai Sukhram Jain, Anush Viranchilal Sharma and Dinanath Ramnivar Yadav.
2.6 The said Vikas Jain with the help of Hitesh, Dinesh and Vipul was getting clients under the scheme of providing cash against the bank transaction and for showing cash to customers, Vikash Jain, Hitesh and Dinesh decided to print the fake currency notes and, therefore, the said persons contacted one Gurmitsing Jagjitsing Thatthal having its office at Delhi for getting fake currency notes printed.
2.7 The said Gurmitsing, for carrying out the task of printing the fake currency notes, contacted one Tarun Gautam (absconding accused) who happens to be the brother-in-law of the present applicant. The said Traun Gautam, in turn, gave an order of printing fake currency notes to the present applicant as the present applicant was earlier having the business of printing press and having good contacts in the printing market.
Page 3 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined The present applicant-accused accepted the said order and forwarded it to one another co-accused, namely, Sagir Ahmed of Wing Marketing and Rahul Verma of BM Software.
2.8 Co-accused Amit alias Rana obtained the delivery of the said printed fake currency notes from both the printers and same was transported to Mumbai at the office of Vikas Jain. Thereafter, the said fake currency notes were used by the accused persons and made huge amount transaction with the different customers. Thereafter, an FIR came to be lodged against the accused persons named therein including the present applicant. Hence, the present application.
3. Learned advocate Mr. Subhash Barot appearing for the applicant has submitted that the criminal complaint was registered on 30.09.2022 and the present applicant-accused came to be arrested on 14.10.2022 and since then, he is in jail. The investigation has already been completed and the charge- sheet has also been filed by the concerned Investigating Officer. Learned advocate Mr. Barot has further submitted that the present application has been preferred after filing of the charge-sheet. Learned advocate Mr.Barot has emphatically submitted that at the time of deciding the present application, the Hon'ble Court may consider the following circumstances which are apparently found out from the compilation of the charge-sheet papers;
i) The role of the present applicant-accused is very limited. He has only forwarded e-mails to the printing agencies for the purpose of printing notes as ordered by Traun Gautam Page 4 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined (brother-in-law). The said notes have not been designed by the applicant. The applicant has only supplied the papers used for printing recovered notes.
ii) The applicant has put reliance upon the words of Tarun Gautam who happens to be his brother-in-law as he is connected with the producers of web-series and the notes are required for shooting purpose and at that point of time, it is brought to the notice of the applicant that the said notes would be used in the web series and, therefore, the specific words "for shooting purpose" was printed on the notes. The applicant did not have any knowledge about the conspiracy hatched by the other co-accused persons.
iii) The brother-in-law of the applicant, namely, Traun Gautam has misused the status of relationship and trapped the applicant-accused by disclosing that the notes were used in the web series and the said work is entrusted to him by the producers/directors of the series, and at that relevant point of time, the applicant-accused had put reliance upon the words of Tarun Gautam because he happens to be the brother-in-law of the applicant. The applicant has never come into contact with other co-accused persons who had hatched the conspiracy and designed a plan to destabilized the economy of the country by creating, generating and circulating the fake currency notes in the market which are almost similar to the original currency notes. Those words were printed both in Hindi and English language. Therefore, by no stretch of imagination, it can be said that those notes have been printed with a sole purpose to circulate in the market.
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iv) The present applicant-accused has received total amount of Rs.7,53,000/- for the said job work and the said amount, in turn, he has transferred in the account of Sagir Ahmed and Rahul Verma after deducting his commission for the said job work. The said amount has been received by the applicant from the account of Traun Gautam and his wife through online transaction and the said details of the bank account of the applicant accused is also mentioned by the Investigating Officer in the compilation of the charge-sheet papers.
v) The applicant has not obtained delivery of the printed fake currency notes and as per the case of the prosecution, the said delivery was obtained by the co-accused Amit @ Rana from Sagir Ahmed and Rahul Verma.
vi) During the course of investigation, the Investigating Officer has also recovered the laptop and mobile of the present applicant-accused which were seized and sent for Scientific Analysis. During the course of search of the applicant, no incriminating articles or documents have been found by the Investigation Officer.
vii) The applicant-accused has not directly or indirectly connected with the commission of crime and said fact can be revealed from the statement of the witnesses. The call detail recording of the present applicant-accused was obtained by the Investigating Officer and which clearly reveals that except Tarun Gautam, the present applicant-accused has not talked with any other accused person and, therefore, he was falsely Page 6 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined implicated in the present offence. It is also revealed from the CDR that on two occasions, present applicant-accused had talked with Gurmitsing for four minutes and both the times, Gurmitsinh has made phone call to the present applicant and as per the recording, he has said that Tarun was not responding.
viii) The investigation is completed and as per the materials available on record, it is found out that the present applicant- accused has not played any active role or participated in the crime which was designed by Vikas Jain and Hitesh Kotadiya. The applicant-accused has acted as a normal businessman with sole purpose to get commission by assigning work to the owner of the printing press with whom he has good connections. The applicant-accused has not received any amount from any other accused and he has also not played any role in committing cheating with the customers/clients. It is submitted that if entire allegations and accusations levelled against the present applicant-accused in the compilation of the charge-sheet papers are to be read as it is, the ingredients of Sections 489A, 489B, 489C, 489D, 420,465, 467, 468 and 120B of the IPC are not spelt out, and in the absence of any mens rea, the present applicant-accused cannot be put behind the bar for an indefinite period.
ix) Learned advocate Mr. Barot has submitted that the record of the charge-sheet papers is very bulky and voluminous containing 2100 pages and there are around 200 witnesses shown in the charge-sheet. The said fact shows that trial would take considerable long period of time to conclude Page 7 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined and upto that period,the present applicant-accused cannot be put behind the bar without any fault in his part and the said amounts to pretrial conviction.
4. Learned advocate Mr. Barot has submitted that if the Hon'ble Court would take judicial note after making cursory glance upon the fake currency notes, in that event, it would be found out that on the front side of the notes, it is clearly stated that 'Reverse Bank of India' instead of 'Reserve Bank of India'. It is also stated that this is designed only for the purpose of toy game and, therefore, the present applicant- accused has bona fidely acted upon the work entrusted to him for printing the said notes and the said notes which are said to be fake currency notes are also easily available in the market and can also be purchased through online shopping and by pushing single button of the mobile, one can find the similar kind of series of different designed fake currency notes which are used for the purpose of playing games and sold openly in the market through online shopping apps like Amazon, Flipcart etc. within the knowledge of one and all.
Learned advocate Mr. Barot has submitted that the age of the present applicant-accused is 42 years. He is a married man having two children, aged about 11 years and 15 years respectively. The applicant is also shouldering the responsibility of his old parents who are aged about 70 years and 65 years respectively and he is the only son of his parents. The father of the applicant was indulged in the business of printing press and applicant has also joined the said business running in the name and style as Sanchi Printing Press. The Page 8 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined said press was closed down during Covid-19 and, thereafter, the applicant started doing job work of printing by taking orders and forwarding it to the other printers. Learned advocate Mr. Barot has also submitted that the present applicant has been made a scapegoat by his brother-in-law who has been shown as an absconding accused by the Investigating Officer.
5. In such circumstances, referred to above, Mr. Barot prays that there being merit in this application, the same be allowed and the present applicant-accused may be enlarged on bail.
6. On the other hand, this application has been vehemently opposed by learned APP Ms.Maithili Mehta appearing for the State. Learned APP Ms.Mehta has submitted that the present applicant-accused has actively participated in the commission of the crime and the said fact is clearly found out from the contents of the charge-sheet papers. It is submitted that the present applicant-accused was doing the printing work and earlier he was the owner of one printing press and, therefore, he had good connections and contacts in the printing market. It is found out from the record that the present applicant- accused has accepted the order from the co-accused and the said work was entrusted to the other printing press owners, i.e, accused Sagir Ahmed who is the owner of Wing Marketing and Rahul Verma, who is the owner of BM Software. Learned APP has further submitted that it is found out from the record that the present applicant-accused hatched a criminal conspiracy with the other co-accused persons, out of which, certain accused persons are still not arrested and they have been Page 9 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined declared as absconding accused. A systematic plan is designed with an intention to damage the economy of the Country by creating, printing, generating, circulating fake currency notes in a huge volume and present applicant-accused has played pivotal role in execution of the said plan.
7. Learned APP Ms. Mehta has submitted that it is found out from the investigation that the accused persons have printed fake currency notes worth Rs.334 Crores and odd of different denomination. The present applicant-accused has printed slides of fake new currency notes of Rs.2000/- and Rs.500/- denominations notes and counterfeited previously cancelled Indian currency notes of Rs.1000/- and Rs.500/- denominations. The present applicant-accused along with Sagir Ahmed-Wings Marketing and Rahul Verma BM Software had printed huge number of fake currency notes with a sole intention to destabilize the economy of the Country and he has earned Rs.8,00,000/- from the said work. The present applicant-accused has sent the design of currency notes denomination of Rs.2000/500 of the new currency and Rs.1000/- and sent it to the other owners of the printing press through e-mail and given order to print the same. The said evidence crystalized the situation that the present applicant accused is kingpin in establishing the links of chain. Learned APP has also submitted that the Investigating Officer has forwarded the samples of the said currency notes to the office of the RBI to verify the veracity of the said notes and have received report from the Assistant General Manager, RBI purportedly stating that we are of the opinion that the sample Page 10 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined notes are not genuine. The captioned notes can be characterized as low quality FICNs and based upon absence of security features like watermark security, security thread and opined that at first glance it may resembles as original currency notes. It is opined by the RBI that in the original 2000/- currency notes, the Government of India has put 17 norms and in the present fake currency notes, 14 norms are found to be exactly similar to the original notes.
8. Learned APP Ms. Mehta has further submitted that Tarun Gautam is the real brother-in-law of the present applicant- accused and he is absconder. The Investigating Officer has tried his level best to catch the said accused but could not succeed in their attempt as the location of the said accused is not traced out and with the help of the said accused, the present applicant-accused has designed a systematic plan with a sole intention to destabilize the economy of the Country by circulating fake currency notes in the market and with a sole purpose to get out from the clutches of the law, he has mentioned that the said notes are only for the purpose of shooting as well as instead of 'Reserve Bank of India' it is mentioned as 'Reverse Bank of India'. Learned APP has also submitted that if the Hon'ble Court would make cursory glance upon the copy of the said currency notes which is also placed on record, in that event, at the first instance, one cannot be able to identify that the present currency notes are fake one. The size, font and colour of the notes are similar and deceptive in nature and one can easily fall in the trap of the accused by believing the said notes as original and genuine Page 11 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined one. Learned APP has further submitted that for a moment if the arguments canvassed by learned advocate Mr. Barot is believed to be true and genuine that the said currency notes are printed with a sole purpose for playing games for the kids, the same is not believable and palatable because during the course of investigation, the Investigating Officer has recovered the fake currency notes from the different places in a concealed condition. Not only that, none of the accused persons are directly or indirectly connected with the business of toy games of the notes and, therefore, there is sufficient evidence against the present applicant-accused and, therefore, he cannot be released on bail in the present case wherein the volume of the amount involved in the scam is of huge magnitude which would directly effect the economy of the country.
9. Learned APP Ms. Mehta has also submitted that during the course of investigation, it is also found out that the huge quantity of fake currency notes are recovered from the different centers like Delhi, Bombay, Ahmedabad etc. of the Country and also from the offices of the concerned co-accused in a concealed condition and, therefore, it can safely be said that there was a big plan to destabilize the economy of the Country by circulating fake currency notes in a huge volume.
10. In such circumstances, referred to above, the learned APP prays that there being no merit in this application, the same be rejected.
11. Having heard the learned counsel appearing for the Page 12 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined parties and having considered the materials on record, the only question that falls for my consideration is whether discretion should be exercised in favour of the applicant- herein.
12. Before adverting to the facts of the case, it is important to understand the extent of the power of the High Court to grant bail and the factors determining nature and gravity of the crime in order to grant bail to accused concerned. As rightly stated by Justice V.R. Krishna Iyer "the issue of bail is one of liberty, justice, public safety and burden of the public treasury, all of which insist that a developed jurisprudence of bail is integral to a socially sensitized Principles governing grant of bail
13. Section 439 of the Cr.P.C is the guiding principle for adjudicating a Regular Bail Application wherein Court has to take into consideration several aspects. The jurisdiction to grant bail has to be exercised cautiously on the basis of well- settled principles having regard to the facts and circumstances of each case.
14. In Prahlad Singh Bhati Vs. NCT of Delhi And Another, reported in (2001) 4 SCC 280 , a two-Judge Bench of the Supreme Court has stated the principles which are to be considered while granting bail which are as follows : -
"8. The jurisdiction to grant bail has to be exercised on the basis of well-settled principles having regard to the Page 13 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined circumstances of each case and not in an arbitrary manner. While granting the bail, the court has to keep in mind the nature of accusations, the nature of evidence in support thereof, the severity of the punishment which conviction will entail, the character, behaviour, means and standing of the accused, circumstances which are peculiar to the accused, reasonable possibility of securing the presence of the accused at the trial, reasonable apprehension of the witnesses being tampered with, the larger interests of the public or State and similar other considerations. It has also to be kept in mind that for the purposes of granting the bail the Legislature has used the words "reasonable grounds for believing" instead of "the evidence" which means the court dealing with the grant of bail can only satisfy it as to whether there is a genuine case against the accused and that the prosecution will be able to produce prima facie evidence in support of the charge. It is not excepted, at this stage, to have the evidence establishing the guilt of the accused beyond reasonable doubt."
15. As reiterated by the two-Judge Bench of the Hon'ble Supreme Court Court in Prasanta Kumar Sarkar Vs. Ashish Chatterjee And Another, reported in (2010) 14 SCC 496, it is well-settled that the factors to be borne in mind while considering an application for bail are:
(i) whether there is any prima facie or reasonable ground to believe that the accused had committed the offence;
(ii nature and gravity of the accusation;
(iii) severity of the punishment in the event of conviction;
(iv) danger of the accused absconding or fleeing, if released on bail;Page 14 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023
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(v) character, behaviour, means, position and standing of the accused;
(vi) likelihood of the offence being repeated;
(vii) reasonable apprehension of the witnesses being influenced; and
viii) danger, of course, of justice being thwarted by grant of bail.
16. In Ram Govind Upadhyay Vs. Sudarshan Singh, reported in (2002) 3 SCC 598, the Hon'ble Apex Court has observed thus;
"3. Grant of bail though being a discretionary order but, however, calls for exercise of such a discretion in a judicious manner and not as a matter of course. Order for Bail bereft of any cogent reason cannot be sustained. Needless to record, however, that the grant of bail is dependent upon the contextual facts of the matter being dealt with by the Court and facts however do always vary from case to case. While placement of the accused in the society, though may be considered but that by itself cannot be a guiding factor in the matter of grant of bail and the same should and ought always be coupled with other circumstances warranting the grant of bail. The nature of the offence is one of the basic consideration for the grant of bail more heinous is a crime, the greater is the chance of rejection of the bail, though, however, dependent on the factual matrix of the matter."
17. The Hon'ble Supreme Court in Mahipal Vs. Rajesh Kumar Alias Polia And Another, (2020) 2 SCC 118 has observed as under :-
"14. The provision for an accused to be released on bail touches upon the liberty of an individual. It is for this Page 15 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined reason that this Court does not ordinarily interfere with an order of the High Court granting bail. However, where the discretion of the High Court to grant bail has been exercised without the due application of mind or in contravention of the directions of this Court, such an order granting bail is liable to be set aside. The Court is required to factor, amongst other things, a prima facie view that the accused had committed the offence, the nature and gravity of the offence and the likelihood of the accused obstructing the proceedings of the trial in any manner or evading the course of justice. The provision for being released on bail draws an appropriate balance between public interest in the administration of justice and the protection of individual liberty pending adjudication of the case. However, the grant of bail is to be secured within the bounds of the law and in compliance with the conditions laid down by this Court. It is for this reason that a court must balance numerous factors that guide the exercise of the discretionary power to grant bail on a case by case basis. Inherent in this determination is whether, on an analysis of the record, it appears that there is a prima facie or reasonable cause to believe that the accused had committed the crime. It is not relevant at this stage for the court to examine in detail the evidence on record to come to a conclusive finding."
18. Now coming to the present case at hand, the present applicant accused, the case put forward by learned advocate Mr. Barot is that the present applicant is a inter-mediator only who had forwarded the emails and messages received from Tarun Gautam (absconding accused) to the other co-accused. However, it appears from the police papers and the Panchnama that the present applicant accused himself has composed the email of order for printing the fake currency notes, attaching the sheet of the digital print of the fake currency notes to be printed and sent the same from his email ID being '[email protected]' to the other co-accused, Page 16 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined namely, Sagir Ahmed of Wings Marketing and Rahul Verma of BM Software. Moreover, the police papers also shows and suggests that some fake currency notes seized by the police are bearing the same serial numbers as mentioned on the digital print of the fake currency notes, which were sent in the sheets by the present applicant-accused to the aforesaid two co-accused for printing the notes. The aforesaid fact clearly establish the strong prima facie case against the present applicant-accused and also indicates that there was a pre- planned conspiracy hatched by the present applicant-accused along with the other co-accused persons. It is the settled principle that a conspiracy is always hatched in secrecy and it is impossible to adduce direct evidence of the same. It also appears from the record that the learned advocate for the applicant has not produced any evidence indicating that the said order was received by the applicant from his brother-in- law Tarun Gautam, and he in turn, forwarded the same to the other co-accused.
19. It is also to be noted here that in the report of the RBI, it is clearly mentioned that at first glance it may resembles as original currency notes, however, it is not the genuine currency notes. The design, fonts and colour of the said fake currency notes are made in such a manner that it would be very difficult for a layman to identify the difference between the fake currency notes and the original notes. It also appears from the affidavit of the concerned Investigating Officer that the fake currency notes which have been seized in the present case are worth Rs.334,78,04,000/-. It also appears from the Page 17 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023 NEUTRAL CITATION R/CR.MA/7011/2023 JUDGMENT DATED: 06/10/2023 undefined record that all the fake currency notes are yet not recovered and if the applicant-accused herein is released on bail, there are all possible chances that he may hide or transport the said notes or may tamper or destroy the evidence of the prosecution. It is also to be noted that the present applicant- accused is not the local resident and, therefore, there are also probabilities of his being absconded. Thus, having regard to the nature and gravity of the offence, the mode and manner in which the offence is being committed and the role attributed to the present applicant-accused as also in view of the high probabilities of tampering with the evidence of the prosecution as well as being absconded, I am not inclined to exercise discretion in favour of the applicant-accused.
20. Having considered the aforesaid facts of the present case in juxtaposition with the judgments referred to above, I am of the opinion that the present bail application deserves to be rejected.
21. In the result, this application fails and is hereby rejected. Rule is discharged.
(DIVYESH A. JOSHI,J) VAHID Page 18 of 18 Downloaded on : Tue Oct 10 20:36:42 IST 2023