Shailesh@Ketan Amaratji Thakor vs State Of Gujarat

Samir J. Dave, J

This application is filed by the applicant, through jail, under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. I –167 of 2019 with Karanj Police Station, District Ahmedabad, for the offences punishable under Sections 302, 307 etc. of the IPC and section 135(1) of the Gujarat Police Act.

The learned APP opposes the grant of bail looking to the nature and gravity of offences.

Learned APP appearing on behalf of the Respondent-state does not press for further reasoned order.

I have heard learned APP and perused the papers of investigation.

In the facts and circumstances of the case and considering the nature of allegations made in the FIR and without discussing the evidence in details as well as without going into details, prima-facie, this Court is of the opinion that this is a fit case to exercise the discretion to enlarge the applicant on bail. Hence, the application is allowed and the applicant is ordered to be released on bail in connection with C.R. No. I –167 of 2019 with Karanj Police Station, District Ahmedabad, on executing a 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;

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

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

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

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

[e] he shall mark presence at the concerned police station on every Sunday till the trial is over;

[f] he shall furnish the present address of residence to the I.O. 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;

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 made absolute to the aforesaid extent. Direct service is permitted.