Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Rajak Alias Bakri Amadbhai Hingora & 2 vs State Of Gujarat on 1 August, 2014

Author: A.J.Desai

Bench: A.J.Desai

      R/CR.MA/11805/2014                                                                                                                            ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
    CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 11805 of 2014

=============================================
              RAJAK ALIAS BAKRI AMADBHAI HINGORA  &  2....Applicant(s)
                                     Versus
                         STATE OF GUJARAT....Respondent(s)
=============================================
Appearance:
MR PRAVIN GONDALIYA, ADVOCATE for the Applicant(s) No. 1 ­ 3
MR RC KODEKAR, APP  for the Respondent(s) No. 1
=============================================

                    CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
 
                                                           Date : 01/08/2014
 
                                                                ORAL ORDER

1.  RULE. Waived by learned APP Mr.R.C.Kodekar, for the respondent­ State. 

With   the  consent  of   learned  Advocates  appearing  for  the  parties,   the  matter is taken up for final hearing.

2.  By   way  of   the   present   application  under  Section  439  of   the  Code  of  Criminal Procedure, 1973, the applicant­accused have prayed to release  him on regular bail in connection with the FIR registered at CR No. II­ 3138 of 2014 before Una Police Station for the offenses punishable under  Sections 5, 6, 8 and 10 of the Gujarat Animal Preservation Act, 1954 and  under Section 11 of  Prevention of  Cruelty To  Animals  Act,  1960  and  Section 295­A of the Indian Penal Code. 

3.  Heard   learned   Advocates   appearing   on   behalf   of   the   respective  parties and perused the FIR as well as the investigation papers.  Considering   the   fact   that   co­accused   have   been   released   on  regular bail vide orders dated 31.07.2014 passed in Criminal Misc.  Application Nos. and 11174 of 2017 and 11784 of 2014 and the  overall   facts   of   the   case,   I   am   of   the   of   the   opinion   that   the  Page  1 of  3 R/CR.MA/11805/2014                                                                                                                            ORDER application requires consideration. Hence, the present application  is allowed and the applicant is ordered to be released on regular  bail in connection with an offence being CR No. II­3138 of 2014  before   Una   Police   Station,   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 he shall;

[a]  not   take   undue   advantage   of   his   liberty   or   misuse   the  liberty; 

[b]  not   act   in   a   manner   injuries   to   the   interest   of   the  prosecution; 

[c]  surrender his 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; 

[e]  mark his presence before the concerned Police Station on  alternate   Monday   of   every   month   for   a   period   of   three  months between 10:00 a.m. and 4:00 p.m.;

[f]  furnish latest 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 this Court;

4. The   Authorities   shall   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  Page  2 of  3 R/CR.MA/11805/2014                                                                                                                            ORDER 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.

(A.J.DESAI, J.)  *Kazi...