Ghanshyamsinh Bhurubha Solanki vs State Of Gujarat

M. R. Mengdey, J

The Applicant – Ghanshyamsinh Bhurubha Solanki has filed this Application under Section 439 of the Code of Criminal Procedure for enlarging the Applicant on Regular Bail in connection with FIR being C.R. No.11192002230097 of 2023 registered with Aslali Police Station, District – Ahmedabad (Rural) for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 120 (B) of the Indian Penal Code.

Heard learned Advocate Mr.Virat Popat for the Applicant and learned APP Mr.Himanshu Patel for the Respondent – State.

Submission of the Parties:

Learned Advocate for the Applicant / Accused has submitted that the FIR came to be lodged by the first informant because the present applicant had filed the Civil Suit pertaining to the land in question and the said Civil Suits subsequently have been withdrawn by the applicant. He has further submitted that the applicant is ready to give undertaking to the effect that he will not claim any right pertaining to the disputed land. He has further submitted that the investigation is over and the charge-sheet is filed.

3.1 Leanred Advocate for the Applicant has further submitted that the Applicant has good reputation in the society and no useful purpose would be served by keeping the applicant in jail for indefinite period. It is further contended that the applicant is ready and willing to abide by all the conditions that may be imposed by this Court if released on bail.

Per contra, learned APP has vehemently opposed the present application for grant of regular bail. Looking to the nature and gravity of offence, it is requested that, this Court may not exercise the discretion in favour of the applicant. Learned APP further submitted that if the Hon'ble Court is inclined to grant bail then in such case strict conditions may be imposed to secure the presence of the Applicant Accused.

Merits of the Case:

This court has considered the following aspects:

(a) The FIR came to be lodged because the present applicant had filed the Civil Suits pertaining to the disputed land.

(b) The records indicate that the said Civil Suits had been withdrawn subsequently by the applicant.

(c) The applicant is ready to give undertaking within 15 days before the concerned Court to the effect that he will not claim any right pertaining to the disputed land.

(d) That the learned Advocate for the Applicant has submitted that the Applicant Accused is not likely to flee away.

(c) That the Applicant is in custody since 17.01.2023.

(d) The law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra v. C.B.I. Reported in (2012) 1 SCC 40.

Having heard the learned Advocates for the parties and perusing the record produced in this case as well as taking into consideration the facts of the case, nature of allegations, gravity of accusation, availability of the Applicant Accused at the time of Trial etc. and the role attributed to the present Applicant accused, the present Application deserves to be allowed and accordingly stands allowed. This Court has also gone through the FIR and police papers and also the earlier order passed by the learned Sessions Court where the learned Sessions Judge has disallowed the bail Application at initial stage. The Applicant Accused is ordered to be released on bail in connection with the aforesaid FIR on executing a personal bond of Rs.10,000/- with one surety of the like amount to the satisfaction of the trial Court, subject to the following conditions that he shall:

(a) not directly or indirectly make any inducement, threat or promise to any person acquainted with the fact of the case so as to dissuade him from disclosing such facts to the Court or any Police Officer or tamper with the evidence.

(b) maintain law and order and not to indulge in any criminal activities.

(c) furnish the documentary proof of complete, correct and present address of residence to the Investigating Officer and to the Trial Court at the time of executing the bond and shall not change the residence without prior permission of the trial Court.

(d) provide contact numbers as well as the contact numbers of the sureties before the Trial Court. In case of change in such numbers inform in writing immediately to the trial Court.

(e) file an affidavit stating his immovable properties whether self acquired or ancestral with description, location and present value of such properties before the Trial Court, if any.

(f) not leave India without prior permission of the Trial Court

(g) surrender passport, if any, to the Trial Court within a week. If the Applicant does not possess passport, shall file an Affidavit to that effect.

Bail bond to be executed before the Trial Court having jurisdiction to try the case. It would be open for the Trial Court concerned to give time to furnish the solvency certificate if prayed for.

If breach of any of the above conditions is committed, the Trial Court concerned will be free to issue warrant or take appropriate action according to law. The Authorities will release the Applicant forthwith only if the Applicant is not required in connection with any other offence for the time being.

At the trial, the concerned trial Court shall not be influenced by the prima facie observations made by this Court in the present order.

Rule is made absolute. Direct service permitted.