Gujarat High Court
Bhagirathsingh Harisingh Jadeja vs State Of Gujarat on 5 September, 2011
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION No 3326 of 1997
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BHAGIRATHSINGH HARISINGH JADEJA
Versus
STATE OF GUJARAT
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Appearance:
MR HN JHALA for Petitioner
Ms AMI YAGNIK, APP for Respondent No. 1
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CORAM : MR.JUSTICE A.R.DAVE
Date of Order: 08/07/97
ORAL ORDER
Rule. Learned Addl. Public Prosecutor Ms Ami Yagnik waives service of Rule.
2.In view of the fact that the co-accused has already been enlarged on bail, the petitioner is also ordered to be enlarged on bail without recording reasons as the parties do not press for reasoned order. Considering the submissions made on behalf of the parties, and having regard to the facts and circumstances of the case, the petition deserves to be allowed. The petitioner is ordered to be released on bail in connection with Crime Register No. 73 of 1996 of Dhrol Police Station on his executing a bond of Rs. 5,000/(Rupees Five Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall,
(a) not take undue advantage of his liberty or misuse his liberty;
(b) not act in a manner injurious to the interest of the prosecution;
(c) 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) maintain law and order;
(e) mark his presence before Jamnagar "B" Division Police Station on 1st and 15th day of every month between 9.00 A.M. and 2.00 P.M.;
(f) furnish the address of his residence at the time of execution of the bond and shall not change his residence without prior permission of this Court;
(g) not enter the local limits of Dhrol Taluka without prior permission of this Court, but for attending the Court in connection with this case he will be free to enter the limits for a period to that extent necessary and will leave the limits thereafter soon after the matter is adjourned;
3.In the event of breach of any of the above conditions, the Sessions Judge at Jamnagar will be free to issue warrant or take appropriate action in the matter.
4.Bail bond be furnished before the Court having jurisdiction to take cognizance of the offence.
Rule is made absolute. Direct Service is permitted.
Date :8-7-1997(A.R. Dave, J.)