Gujarat High Court
Varshaben Virendrabhai Soni vs State Of Gujarat on 14 February, 2022
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/CR.MA/3556/2022 ORDER DATED: 14/02/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 3556 of 2022
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VARSHABEN VIRENDRABHAI SONI
Versus
STATE OF GUJARAT
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Appearance:
HIREN J TRIVEDI(8808) for the Applicant(s) No. 1
MR P P MAJMUDAR(5284) for the Applicant(s) No. 1
MRS KRINA CALLA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 14/02/2022
ORAL ORDER
1. Rule. Learned APP 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 applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No.I-15 of 2000 registered with CID Crime Gandhinagar Zone Police Station, District: Ahmedabad for the offences under Sections 406, 420, 120B, 144 and 409 of IPC.
3. Learned advocate for the applicant submits that the applicant has been falsely implicated in the alleged offence. Custodial interrogation of the applicant is not essential for the purpose of investigation.
It is submitted by learned advocate for the applicant that in the year 2014-15, the proceedings under Sections 83 and 84 of Cr.P.C. being proceeded against the present applicant and thereafter, the applicant was enlarged on regular bail vide order dated 03.07.2021 by the Court concerned.
4. Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail Page 1 of 3 Downloaded on : Mon Feb 14 21:12:59 IST 2022 R/CR.MA/3556/2022 ORDER DATED: 14/02/2022 stating inter alia that the allegations against the applicant are grave and serious in nature and custodial interrogation is necessary for further investigation of the case.
5. Having heard the learned advocates for the respective parties and perusing the material placed on record and taking into consideration the facts of the case, it appears that in the facts of the present case, the investigating officer moved an application for addition of Section 409 of IPC and accordingly, it was allowed. t is submitted by learned advocate for the applicant that in the year 2014-15, the proceedings under Sections 83 and 84 of Cr.P.C. was being proceeded against the present applicant, thereafter, the applicant was enlarged on regular bail vide order dated 03.07.2021 passed by the Court concerned. In this background facts, learned Sessions Judge failed to appreciate the fact that proclamation proceedings merged with passing of regular bail order by the concerned Court. Thus, the application deserves consideration.
6. Considering the facts and circumstances of the case and the role attributed to the present applicant in the alleged offence, I find no reason to decline pre-arrest bail to the applicant. In the result, the present application is allowed. The applicant is ordered to be released on bail in the event of her arrest in connection with a FIR being C.R. No.I-15 of 2000 registered with CID Crime Gandhinagar Zone Police Station, District: Ahmedabad for the offence punishable under Section 409 of IPC on her 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 herself available for interrogation whenever required;
(b) shall remain present at concerned Police Station on 21.02.2022 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;
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(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 her residence till the final disposal of the case till further orders;
(f) shall not leave India without the permission of the Trial Court and if having passport shall deposit the same before the 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;
7. 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 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.
8. At the trial, the Trial Court shall not be influenced by the prima facie observations made by this Court in the present order.
9. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(ILESH J. VORA,J) TAUSIF SAIYED Page 3 of 3 Downloaded on : Mon Feb 14 21:12:59 IST 2022