Rameshji Hamirji Thakor vs State Of Gujarat

M. R. Mengdey, J

This Application is filed by the Applicants under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No.11206076230166 of 2023 registered with Vasai Police Station, District : Mehsana, for the offences punishable under Sections 306, 498A and 114 of the Indian Penal Code.

Heard learned Advocate Mr.H.B. Champavat for the applicants and learned APP Mr.Utkarsh Sharma for the Respondent State.

Rule. Learned APP waives service of Rule for the Respondent - State of Gujarat.

Submission of the Parties:

Learned advocate Mr.Champavat for the applicants has submitted that the applicants are innocent as they have not taken part in the offence as alleged. They have family roots in the society and therefore, they are not likely to flee away from justice. That they will abide by whatever conditions imposed by the Hon'ble Court. Learned advocate Mr.Champavat for the applicants submits that the applicants herein are brothers-in-law (Jeth) of the deceased and no specific role is attributed to them in commission of the present offence. He, therefore submitted to allow the present application and to enlarge the applicant on bail subject to suitable conditions.

Per contra, learned APP has vehemently opposed to grant of bail looking to the nature and gravity of offence, involvement of the Applicants / Accused. He 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 Applicants Accused.

Merits of the Case:

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 Applicants has submitted that the Applicants Accused are not likely to flee away.

(c) The applicants are brother-in-law of the deceased.

(d) The record indicates that prior to the incident the deceased had a quarrel with her husband and there appears to be a reason for her to commit suicide.

(e) 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, wherein it is held that bail is a rule and jail is an exception.

6.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 Applicants Accused at the time of Trial etc. and the role attributed to the present Applicants accused, the present Application deserves to be allowed and accordingly stands allowed. The Applicants Accused are ordered to be released on regular bail in connection with C.R. No.11206076230166 of 2023 registered with Vasai Police Station, District : Mehsana, on executing a personal bond of Rs.10,000/- each with one surety of the like amount to the satisfaction of the trial Court, subject to the following conditions that they 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 his residence to the Investigating Officer and to the Trial Court at the time of executing the bond and shall not change his residence without prior permission of the trial Court.

(d) provide their 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 their 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) mark presence before the concerned police station on every 1st day of English calendar month between 12:00 Noon and 2:00 PM till one year or till the trial is concluded, whichever is earlier.

(h) surrender passport, if any, to the Trial Court within a week. If he does not possess passport, they 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 Applicants forthwith only if they are 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. The Registry is directed to communicate this order by Fax / by E-mail to the concerned Court / Authority.