Ravi Mahadevbhai Bharwad (Munghva) vs State Of Gujarat on 12 July, 2021

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Gujarat High Court

Ravi Mahadevbhai Bharwad (Munghva) vs State Of Gujarat on 12 July, 2021

Bench: S.H.Vora

     R/CR.MA/11523/2021                         ORDER DATED: 12/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 11523 of 2021
==========================================================
                  RAVI MAHADEVBHAI BHARWAD (MUNGHVA)
                                 Versus
                           STATE OF GUJARAT
==========================================================
Appearance:
MR.NANDISH H THACKAR(7008) for the Applicant(s) No. 1
MR MANAN MEHTA, APP (2) for the Respondent(s) No. 1
==========================================================
 CORAM:HONOURABLE MR. JUSTICE S.H.VORA
                  Date : 12/07/2021

                             ORAL ORDER

1. Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

2. Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

3. Learned advocate for the applicants states at bar that the applicants will file Undertaking before this Court to the effect that the applicant will not enter into land bearing City Survey Nos.410,410-A and 411 situated at Nava Vadaj, Ahmedabad.

4. This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11191023210848 of 2021 with Vadaj Police Station, Ahmedabad for the offences punishable under Sections 3, 5(B), 5(A), 5(C),5(D) and 5(E) of the Gujarat Land Grabbing (Prohibition) Act, 2020.

5. Heard and examined the papers placed for consideration in support of the submission made at bar.

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R/CR.MA/11523/2021 ORDER DATED: 12/07/2021

6. Upon hearing submission, following picture emerges on record :-

(i) Substantial investigation is over.

(ii) No past antecedent is registered qua the applicant.

(iii) For the alleged offence, maximum punishment is 10 years and which may extent to 14 years.

(iv) The applicant has deep root in the society, no apprehension as to flee away or escape trial or tempering with the evidence /witnesses is expressed.

(v) In view of above position emerging at the end of hearing, the application deserves consideration, but by imposing suitable condition to be observed by the applicant, pending investigation and trial.

7. Hence, the application is allowed and the applicant is ordered to be released on bail in connection with F.I.R. registered at C.R.No.11191023210848 of 2021 with Vadaj Police Station, 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 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] not leave the territory of India without prior permission of the Sessions Judge concerned;


                [d]       appear before           the    Investigation Officer
                          concerned, as           and     when required for


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      R/CR.MA/11523/2021                               ORDER DATED: 12/07/2021

investigation purpose and attend the Court concerned regularly.

[e] furnish the present address of residence along with the proof to the I.O. concerned and also to the Court at the time of execution of the bond and shall not change the residence without prior permission of Sessions Court concerned;

[f] file Undertaking within 3 days before this Court and Sessions Court to the effect that the applicant will not enter into land bearing City Survey No.410, 410-A and 411 situated at Nava Vadaj, Ahmedabad.

7. The competent authority will release the applicant only if the applicant 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 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.

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

(S.H.VORA, J) SATISH Page 3 of 3 Downloaded on : Tue Jul 13 00:20:47 IST 2021

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