Ranmal @Ramlo Devabhai Goraniya vs State Of Gujarat

A.Y. Kogje, J

RULE. Learned APP waives service of rule for the respondent- State.

The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.I/62/2017 registered with Kamlabaug Police Station, Porbandar for offence under Sections 454, 380, 413 & 114 of the Indian Penal Code.

Learned Advocate appearing on behalf of the applicant 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:-

I. The FIR is registered on 08.07.2017 for the offence which is alleged to have taken place on 08.07.2017.

II. The applicant is in jail since 15.03.2021.

III. Submissions of learned advocate for the applicant that in connection with present C.R. of 2017, the applicant was already enlarged on regular bail, however, on account of absence during the course of trial, he has been once again arrested.

IV. Submissions of learned advocate for the applicant that only on the basis of transfer warrant, the present applicant has arraigned as an accused in the present offence.

V. Submissions of learned advocates for the applicant that charge is framed and now, the trial is at the stage of recording of evidence.

VI. Submissions of learned advocate for the applicant, under the instructions, that the applicant is ready and willing to undertake the condition of not to leave Porbandar till completion of trial.

VII. Learned APP under instructions of IO is unable to bring on record any special circumstances against the applicant.

In the facts and circumstances of the case and considering the nature of the 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. The applicant is ordered to be released on regular bail in connection with FIR being C.R.I/62/2017 registered with Kamlabaug Police Station, Porbandar, on executing a personal bond of Rs.10,000/- (Rupees Ten Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he 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 passport, 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 address of his 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 Trial Court;

(g) not leave Dist:Porbandar till completion of trial.

The authorities will release the applicant only if he 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 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 applicant on bail.

Rule is made absolute to the aforesaid extent.