Rambhai Arjanbhai Odedara (Maher) vs State Of Gujarat

Niral R. Mehta, J

The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being

C.R.No.11186006210693 of 2021 registered with Sutrapada Police Station, Gir-Somnath of the offence punishable under Sections 406, 420, 114 of the

Indian Penal Code.

Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicant may be enlarged on

regular bail by imposing suitable conditions.

Learned APP 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 the learned advocates appearing on behalf of the respective parties and perused the papers. Following aspects are considered:-

A) The present applicants are in jail since 28.12.2021 and the investigation is almost over.

B) At the outset, the learned advocate for the applicants has stated that the applicants are ready and willing to deposit an amount of Rs.3,58,991/-

before the learned trial Court so as to show their bona-fides.

C) Considering the nature, allegation and the quantum of punishment, this Court is of considered opinion that the present applicants deserve to be

enlarged on bail and accordingly, bail is granted.

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.11186006210693 of 2021 registered with Sutrapada Police Station, Gir-Somnath on executing a personal bond of Rs.10,000/- (Rupees Ten

Thousand only) EACH with one surety 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 passports, if any, to the Trial Court within a week;

(d) not leave the State of Gujarat without prior permission of the Trial Court concerned;

(e) mark 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 addresses 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 residences without prior permission of Trial Court;

(g) applicants shall deposit an amount of Rs.3,58,991/- before the learned trial Court so as to show their bona-fides;

(h) applicants shall jointly file an undertaking before this Court as well as before the learned trial Court that they will deposit the aforesaid stated

amount within a period of 15 days from today.

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. Registry to communicate this order to the concerned Court/authority by Fax or Email forthwith.

Direct service is permitted.