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Judgment
M. K. Thakker, J
RULE. Learned APP waives service of rule for the respondent-State.
The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.NO.11821030240606 of 2024 registered with Zalod Police Station, District Dahod.
Learned Advocate Mr.Katiyamiyana appearing on behalf of the applicants submit that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions. It is further submitted by the learned advocate Mr. Katiyamiyana that the applicants have no criminal antecedent and there is no prima facie case against the present applicants and hence, prayed to release the applicants on regular bail.
Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail.
This Court has heard the learned advocates appearing on behalf of the respective parties and perused the papers.
Following aspects are considered for granting bail:
(a) Offence is triable by the learned Magistrate.
(b) Punishable up to ten years.
(c) The applicant nos.1 and 2 were piloting and from applicant no.3 muddamal was recovered.
(d) No antecedent is reported against the applicants by the learned APP.
(e) Investigation is almost completed.
This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra v. Central Bureau of Investigation, reported in [2012]1 SCC 40.
In the facts and circumstances of the case and considering the nature of the allegations made against the applicants in the FIR, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applicants on regular bail.
Hence, the present application is allowed. The applicants are ordered to be released on regular bail in connection with FIR being C.R.NO.11821030240606 of 2024 registered with Zalod Police Station, District Dahod. on executing a personal bond of Rs.10,000/-(Rupees Ten Thousand only) each with one surety each of the like amount to the satisfaction of the trial Court and subject to the conditions that they shall;
a) not take undue advantage of liberty or misuse liberty;
b) not act in a manner injurious to the interest of the prosecution & shall not obstruct or hamper the police investigation and shall not to play mischief with the evidence collected or yet to be collected by the police;
c) surrender his passport, if any, to the Trial Court within a week from the date of his actual release;
d) not leave the State of Gujarat without prior permission of the Trial Court concerned;
e) mark their presence before the concerned Police Station once in a month for a period of six months between 11.00 a.m. and 2.00 p.m.;
f) furnish the present address of their residence to the Investigating Officer and also to the Court at the time of execution of the bond and shall not change the residence without prior permission of Trial Court;
g) not enter the area of Zalod Police Station, Dahod till conclusion of trial except for the purpose of marking presence before the concerned Police Station and attending the trial proceedings.
The authorities will release the applicants only if they are not required in connection with any other offence for the time being. If breach of any of the above conditions is committed, the Sessions Judge concerned will be free to issue warrant or take appropriate action in the matter.
Bail bond to be executed before the lower Court having jurisdiction to try the case. It will be open for the concerned Court to delete, modify and/or relax any of the above conditions, in accordance with law.
At the trial, the trial Court shall not be influenced by the observations of preliminary nature qua the evidence at this stage made by this Court while enlarging the applicants on bail.
Rule is made absolute to the aforesaid extent. Direct service is permitted.