Sunil Pravinbhai Solanki vs State Of Gujarat on 2 March, 2020

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Gujarat High Court

Sunil Pravinbhai Solanki vs State Of Gujarat on 2 March, 2020

Bench: Vipul M. Pancholi

             R/CR.MA/4562/2020                                     ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/CRIMINAL MISC.APPLICATION NO.                         4562 of 2020
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                       SUNIL PRAVINBHAI SOLANKI
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR MAYANK R CHAVDA(9250) for the Applicant(s) No. 1
MR MITESH AMIN, PUBLIC PROSECUTOR WITH MR LB DABHI,
ADDITIONAL PUBLIC PROSECUTOR(2) for the Respondent(s) No.
1
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 CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
                    Date : 02/03/2020
                        ORAL ORDER

1. Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State.

2. By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicantaccused has prayed for anticipatory bail in connection with the FIR No.11203068200023 of 2020 registered with Vanthali Police Station, District: Junagadh, for the offenses punishable under Sections 406 and 420 of the Indian Penal Code.

3. Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.

4. Learned advocate for the applicant on instructions Page 1 of 5 Downloaded on : Tue Mar 03 23:57:21 IST 2020 R/CR.MA/4562/2020 ORDER states that the applicant is ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He further submit that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the applicant may be granted anticipatory bail.

5. Learned Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.

6. Having heard the learned advocates for the parties and perusing the material placed on record and taking into consideration the facts of the case, nature of allegations, gravity of offences, role attributed to the accused, without discussing the evidence in detail, at this stage, I am inclined to grant anticipatory bail to the applicant.

7. This Court has considered following aspects,

(a) it is submitted by the learned advocate for the applicant that for the alleged incident, which had taken place on 29.08.2019, the FIR is lodged on 16.01.2020, in which, the applicant has been falsely implicated;

(b) it is further submitted that on 29.08.2019, the present applicant filed an FIR under Sections 279, 337, 338 and 304A of the Indian Penal Code and Sections 177 and 184 of the Page 2 of 5 Downloaded on : Tue Mar 03 23:57:21 IST 2020 R/CR.MA/4562/2020 ORDER Motor Vehicles Act, for the accident which had taken place and as a counterblast, the FIR in question is registered;

(c) I have considered the role attributed to the applicant and also considered the submissions canvassed by the learned advocate for the applicant. I have also perused the material placed on record; and

(d) looking to the overall facts and circumstances of the present case, this Court is inclined to exercise discretion in favour of the applicant.

8. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Siddharam Satlingappa Mhetre Vs. State of Maharashtra and Ors., reported at [2011] 1 SCC 694, wherein the Hon'ble Apex Court reiterated the law laid down by the Constitution Bench in the case of Shri Gurubaksh Singh Sibbia & Ors. Vs. State of Punjab, reported at (1980) 2 SCC 565.

9. In the result, the present application is allowed.

The applicant is ordered to be released on bail in the event of his arrest in connection with a FIR No.11203068200023 of 2020 registered with Vanthali Police Station, District: Junagadh, on his executing a personal bond of Rs.10,000/ (Rupees Ten Thousand Only) with one surety of like amount on the following conditions:

(a) shall cooperate with the investigation and make himself available for interrogation whenever required;

Page 3 of 5 Downloaded on : Tue Mar 03 23:57:21 IST 2020

R/CR.MA/4562/2020 ORDER

(b) shall remain present at concerned Police Station on 11.03.2020 between 11.00 a.m. and 2.00 p.m.;

(c) shall 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 to any police officer;

(d) shall not obstruct or hamper the police investigation and not to play mischief with the evidence collected or yet to be collected by the police;

(e) shall at the time of execution of bond, furnish the address to the investigating officer and the court concerned and shall not change his residence till the final disposal of the case till further orders and without the permission of the concerned trial Court;

(f) shall not leave India without the permission of the concerned trial court and if having passport shall deposit the same before the concerned trial court within a week; and

(g) it would be open to the Investigating Officer to file an application for remand if he considers it proper and just and the learned Magistrate would decide it on merits;

10. Despite this order, it would be open for the Investigating Agency to apply to the competent Magistrate, for police remand of the applicant. The applicant shall remain present before the learned Magistrate on the first date of hearing of such application and on all subsequent occasions, as may be directed by the learned Magistrate. This would be sufficient to treat the accused in the judicial custody for the purpose of entertaining application of the prosecution for police remand. This is, however, without prejudice to the right Page 4 of 5 Downloaded on : Tue Mar 03 23:57:21 IST 2020 R/CR.MA/4562/2020 ORDER of the accused to seek stay against an order of remand, if, ultimately, granted, and the power of the learned Magistrate to consider such a request in accordance with law. It is clarified that the applicant, even if, remanded to the police custody, upon completion of such period of police remand, shall be set free immediately, subject to other conditions of this anticipatory bail order. It will be open for the concerned Court to delete, modify and/or relax any of the above conditions, in accordance with law.

11. At the trial, the concerned trial court shall not be influenced by the prima facie observations made by this Court in the present order.

12. Rule is made absolute to the aforesaid extent.

Direct service is permitted.

(VIPUL M. PANCHOLI, J) piyush Page 5 of 5 Downloaded on : Tue Mar 03 23:57:21 IST 2020

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Gujarat High Court