Anisuddin @ Anis Manjro Anvarali Saiyed vs State Of Gujarat on 27 June, 2019

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Gujarat High Court

Anisuddin @ Anis Manjro Anvarali Saiyed vs State Of Gujarat on 27 June, 2019

Bench: Vipul M. Pancholi

       R/CR.MA/7017/2019                                              ORDER



     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/CRIMINAL MISC.APPLICATION NO.                      7017 of 2019

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        ANISUDDIN @ ANIS MANJRO ANVARALI SAIYED
                         Versus
                   STATE OF GUJARAT
=======================================================
Appearance:
MR ZUBIN BHARDA with MR. KISHAN H DAIYA(6929) for the
Applicant(s) No. 1
MR LB DABHI APP(2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI

                             Date : 27/06/2019
                                   ORAL ORDER

1. The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I54/2018 registered with Umara Police Station for offence under Sections 365, 364(A), 170, 114 and 120(B) of the Indian Penal Code.

2. Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

3. Learned APP appearing on behalf of the respondent State has opposed grant of regular bail looking to the nature and gravity of the offence.

4. Learned Advocates appearing on behalf of the respective parties do not press for further reasoned order.

5. Having heard the learned advocates for the parties and perusing the material placed on record and Page 1 of 4 Downloaded on : Fri Jun 28 02:38:04 IST 2019 R/CR.MA/7017/2019 ORDER 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, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail.

6. This Court has considered following aspects,

(a) the applicant is in jail since 11.03.2018;

(b) the investigation is concluded and chargesheet is filed;

(c) it is submitted by learned advocate for the applicant that two other coaccused, against whom almost similar allegations are leveled, have been enlarged on bail by this Court, copies of such orders are produced on record at Page Nos.20 and 24;

(d) it is also contended by learned advocate for the applicant that the matter is settled with the original complainant and, therefore, the complainant has filed an affidavit before this Court in the proceedings filed under Section 482 of the Criminal Procedure Code, 1973 and the said affidavit and the settlement deed are produced on record. Thus in view of the aforesaid facts and circumstances, I am inclined to consider the case of the applicant.

7. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra Vs. Central Bureau of Investigation, reported in [2012] 1 SCC 40.

8. Hence, the present application is allowed. The Page 2 of 4 Downloaded on : Fri Jun 28 02:38:04 IST 2019 R/CR.MA/7017/2019 ORDER applicant is ordered to be released on regular bail in connection with FIR being C.R. No.I 54/2018 registered with Umara 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 trial Court and subject to the conditions that he 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 India without prior permission of the Sessions Judge concerned;

[e] mark presence before the concerned Police Station between 1st to 10th day of every English calendar month for a period of six months between 11:00 a.m. and 2:00 p.m.; [f] furnish the present 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;

9. 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 lower Court having Page 3 of 4 Downloaded on : Fri Jun 28 02:38:04 IST 2019 R/CR.MA/7017/2019 ORDER 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.

10. At the trial, the Trial Court shall not be influenced by the prima facie observations made by this Court in the present order.

11. Rule is made absolute to the aforesaid extent.

Direct service is permitted.

(VIPUL M. PANCHOLI, J.) Gautam Page 4 of 4 Downloaded on : Fri Jun 28 02:38:04 IST 2019

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