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[Cites 17, Cited by 0]

Gujarat High Court

Pratichi Sunil Shah vs State Of Gujarat on 17 June, 2016

Author: P.P.Bhatt

Bench: P.P.Bhatt

                    R/CR.MA/12501/2016                                                    ORDER




                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 12501 of 2016
         ==========================================================
                        PRATICHI SUNIL SHAH....Applicant(s)
                                     Versus
                        STATE OF GUJARAT....Respondent(s)
         ==========================================================
         Appearance:
         MR ROMIL L KODEKAR, ADVOCATE for the Applicant(s) No. 1
         MR JK SHAH ADDL PUBLIC PROSECUTOR for the Respondent(s) No. 1
         ==========================================================
          CORAM: HONOURABLE MR.JUSTICE P.P.BHATT

                                              Date : 17/06/2016
                                                ORAL ORDER

1. The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-156/15 registered with Navrangpura Police Station, District: Ahmedabad for the offences punishable under Sections 177, 191, 192, 196, 199, 200, 405, 420, 463, 464, 467, 468, 471, 120(b), 477(a) of the Indian Penal Code and 85(1)b, 85(1)e, 85(1)f, 85(2)j, 85(4), 85(6) of the Gujarat Value Added Tax Act, 2003.

2. Learned advocate for the applicant submits that considering the nature of allegations, and the role attributed to the applicant, he may be enlarged on regular bail by imposing suitable conditions.

3. Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature Page 1 of 4 HC-NIC Page 1 of 4 Created On Sat Jun 18 04:22:57 IST 2016 R/CR.MA/12501/2016 ORDER and gravity of the offence.

4. I have heard learned advocates appearing on behalf of the respective parties. Learned advocates appearing on behalf of the respective parties do not invite reasoned order.

5. In the facts and circumstances of the case and considering the nature of allegations made against the applicant in the FIR, I am 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 and the applicant is ordered to be released on regular bail in connection with the offence being C.R.No.I-156/15 registered with Navrangpura Police Station, District: Ahmedabad 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 learned Trial Court and subject to the conditions that the applicant shall;

[a] not take undue advantage of liberty or misuse liberty; [b] not act in a manner injurious to the interest of the prosecution;

[c] surrender passport, if any, to the lower court within a week; [d] not leave the State of Gujarat without prior permission of the Sessions Judge concerned;




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                     R/CR.MA/12501/2016                                             ORDER



              [e]       mark presence before the concerned Police Station on every

Monday of each English calendar month for a period of three months and thereafter, alternate Monday for a period of six months, between 11:00 a.m. and 2:00 p.m.;

[f] furnish latest and permanent address of 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 this Court;

6. 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 learned 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, learned 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. Direct service is permitted.


                                                                                (P.P.BHATT, J.)


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                   R/CR.MA/12501/2016                                            ORDER


         sndevu




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