Isha Jitendrakumar Inamdar vs State Of Gujarat

A.J.Desai, J

Heard learned advocates appearing for the respective parties.

The present 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-

42 of 2019 registered with Mahila Police Station, Ahmedabad (West), Ahmedabad and later transferred to Navsari Rural Police Station, for the

offences punishable under Sections 193, 195, 199, 211, 384, 385, 389, 120B, etc. of the Indian Penal Code.

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.

Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and

gravity of the offence.

Learned advocates appearing on behalf of the respective parties do not press for further reasoned order.

I have heard learned advocates appearing on behalf of the respective parties and considered the allegations levelled against the applicant and the

role played by the lady accused.

In the facts and circumstances of the case and considering the nature of allegations made against the applicant 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 applicant on regular bail.

Hence, the present application is allowed and the applicant is ordered to be released on regular bail in connection with an offence being C.R.No.Iâ€

42 of 2019 registered with Mahila Police Station, Ahmedabad (West), Ahmedabad and later transferred to Navsari Rural Police Station, on executing

a personal bond of Rs.10,000/-(Rupees Ten thousands only) with one surety of like amount to the satisfaction of the trial court and subject to the

conditions that she shall;

[a] not take undue advantage of liberty or misuse liberty;

[b] not act in a manner injurious to the interest of the prosecution;

[c] surrender passport, if any, to the lower court within a week;

[d] not leave the State of Gujarat without prior permission of the Sessions Judge concerned;

 [e] furnish latest address of her 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 this Court;

[f] shall mark her presence with Mahila Police Station, Navsari on any day of first week of each English Calendar Month for one year;

The Authorities will release the applicant only if she is 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 learned 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, learned 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 applicant on bail. Rule is made absolute to the aforesaid extent.