Pareshbhai Govindbhai Rabari vs State Of Gujarat

M. R. Mengdey, J

Rule. Learned APP, Mr. J. K. Shah waives service of Rule on behalf of the Respondent State.

The Applicant has filed this Application under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR being C.R. No. 11196007240102 of 2024 registered with Gorwa Police Station, District: Vadodara.

Heard learned Advocate Mr. Ashish M. Dagli for the Applicant and learned APP Mr. J. K. Shah for the Respondent – State.

Learned Advocate for the Applicant 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 Mr. J. K. Shah has vehemently opposed the present application for grant of regular bail contending that the deceased had committed suicide, and prior to the incident, on the very same day the present applicant had visited him and had demanded the amount which had been lent by the present applicant to the deceased and the deceased was also threatened by the present applicant of the consequences if the amount was not repaid, that is why the deceased had committed suicide. Considering the active participation on the part of the present applicant, it is submitted to dismiss the present application.

Heard learned advocates for the respective parties and perused the record. From the record it appears that the deceased had borrowed some money from the present applicant. Though the deceased had repaid some amount, the present applicant continued to demand and recover the amount from the deceased and, that is why the deceased had committed the suicide. Having regard to the nature of offence and the allegations levelled against the applicant, the application deserves consideration.

This court has considered the following aspects:

(a) As per catena of decisions of Hon’ble Supreme Court, there are mainly 3 factors which are required to be considered by this court i.e. prima facie case, availability of Applicant accused at the time of trial and tampering and hampering with the witnesses by the accused.

(b) 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 08.03.2024.

(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.

(h) not leave the State of Gujarat without prior permission of the concerned trial court.

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.