Gujarat High Court
Rajeshkumar Madhavjibhai Patel vs State Of Gujarat on 3 February, 2025
NEUTRAL CITATION
R/CR.MA/24648/2024 ORDER DATED: 03/02/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR BAIL -
AFTER CHARGESHEET) NO. 24648 of 2024
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RAJESHKUMAR MADHAVJIBHAI PATEL
Versus
STATE OF GUJARAT
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Appearance:
MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 03/02/2025
ORAL ORDER
[1.0] RULE. Learned APP waives service of rule for the respondent- State.
[2.0] The present successive application is filed under Section 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.5 OF 2024 registered with ACB Police Station, Ahmedabad (Rural) for the offences under Sections 7, 12, 13(1)(A) and 13(2) of the Prevention of Corruption (Amendment) Act, 2018.
[3.0] Learned advocate appearing on behalf of the applicant submits that applicant is innocent and is in jail since 29.07.2024 and now nothing is required to be recovered or discovered as the charge-sheet is filed. Only voice spectrography test is to be conducted for which the applicant has already filed an additional affidavit dated 07.12.2024 that he will appear for the said test as and when called. He therefore submits that, considering the nature of the offence and the fact that the applicant is not having any past antecedent, the applicant may be Page 1 of 5 Uploaded by MR. AJAY C MENON(HC00939) on Mon Feb 03 2025 Downloaded on : Mon Feb 03 23:09:20 IST 2025 NEUTRAL CITATION R/CR.MA/24648/2024 ORDER DATED: 03/02/2025 undefined enlarged on regular bail by imposing suitable conditions.
[4.0] Learned APP appearing on behalf of the respondent-State has opposed the present application and requested to dismiss the present application for regular bail on the ground that applicant was Police Constable and during the trap was caught red-handed with illegal gratification of Rs.30,000/- and sufficient material is also collected and further investigation is going on and therefore, if the applicant is released on bail then the possibility of tampering with the evidence cannot be ruled out. Therefore, he has requested to dismiss the present application.
[5.0] While granting bail, the Court has to consider the involvement of the accused in the alleged offence, the jurisdiction to grant bail has to be exercised on the basis of the well settled principles having regard to the facts and circumstances of each case and the following factors are to be taken into consideration while considering an application for bail: (i) the nature of accusation and the severity of the punishment and the nature of the materials relied upon by the prosecution; (ii) reasonable apprehension of tampering with the witnesses and threat to the complainant or the witnesses; (iii) reasonable possibility of securing the presence of the accused at the time of trial or the likelihood of his abscondence; (iv) character behaviour and standing of the accused and the circumstances which are peculiar to the accused; (v) larger interest of the public or the State and similar other considerations are required to be considered. [6.0] I have heard the learned advocates appearing on behalf of the respective parties and perused the investigation papers. Following aspects have been considered:
(1) Investigation is over and charge-sheet is filed;Page 2 of 5 Uploaded by MR. AJAY C MENON(HC00939) on Mon Feb 03 2025 Downloaded on : Mon Feb 03 23:09:20 IST 2025
NEUTRAL CITATION R/CR.MA/24648/2024 ORDER DATED: 03/02/2025 undefined (2) None of the offence alleged is punishable with life sentence or death penalty;
(3) Applicant is behind the bars since 29.07.2024;
(4) There is nothing to be recovered or discovered from the applicant as the applicant was caught red-handed with illegal gratification amount of Rs.30,000/- at the time of trap;
(5) The applicant is not having any past antecedent;
(6) Applicant is ready and willing to appear for voice spectrography test before the FSL and is ready to file undertaking in that regard;
(7) Obviously commencement and conclusion of trial will take some time.
[7.0] 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 as well as in the case of Gudikanti Narasimhulu And Ors vs. Public Prosecutor, High Court of Andhra Pradesh reported in (1978)1 SCC 240. Obviously, the conclusion of trial will take time and keeping the accused behind the bars is nothing but amounts to pre-trial conviction and therefore, considering the celebrated principle of bail jurisprudence is that "bail is a rule and jail is exception" as well as the concept of personal liberty guaranteed under Article 21 of the Constitution of India, present application deserves consideration.
[8.0] In the facts and circumstances of the case and considering the Page 3 of 5 Uploaded by MR. AJAY C MENON(HC00939) on Mon Feb 03 2025 Downloaded on : Mon Feb 03 23:09:20 IST 2025 NEUTRAL CITATION R/CR.MA/24648/2024 ORDER DATED: 03/02/2025 undefined nature of the allegations made against the applicant in the FIR, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail. Hence, the present application is allowed. The applicant is ordered to be released on regular bail in connection with FIR being C.R. No.5 OF 2024 registered with ACB Police Station, Ahmedabad (Rural) on executing a personal bond of Rs.25,000/- (Rupees Twenty-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 liberty or misuse liberty;
(b) not act in a manner injurious to the interest of the prosecution & shall not obstruct or hamper the police investigation and shall not to play mischief with the evidence collected or yet to be collected by the police;
(c) surrender passport, if any, to the Trial Court within a week;
(d) not leave the State of Gujarat without prior permission of the Trial Court concerned;
(e) mark presence before the concerned Police Station once in a month for a period of six months between 11.00 a.m. and 2.00 p.m.;
(f) furnish the present 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 Trial Court;
(g) not to enter the vicinity of Viramgam Taluka and not to contact directly or indirectly the witnesses till the trial is over;
(h) file an undertaking before the learned trial Court that he Page 4 of 5 Uploaded by MR. AJAY C MENON(HC00939) on Mon Feb 03 2025 Downloaded on : Mon Feb 03 23:09:20 IST 2025 NEUTRAL CITATION R/CR.MA/24648/2024 ORDER DATED: 03/02/2025 undefined shall appear before the FSL for his voice spectrography test as and when called for;
[9.0] 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.
[10.0] 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.
[11.0] 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.
[12.0] Rule is made absolute to the aforesaid extent. Direct service is permitted.
(HASMUKH D. SUTHAR, J.) Ajay Page 5 of 5 Uploaded by MR. AJAY C MENON(HC00939) on Mon Feb 03 2025 Downloaded on : Mon Feb 03 23:09:20 IST 2025