Vasantbhai Kanjibhai Vaniya vs State Of Gujarat on 19 December, 2018

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Gujarat High Court

Vasantbhai Kanjibhai Vaniya vs State Of Gujarat on 19 December, 2018

Bench: A.Y. Kogje

        R/CR.MA/21633/2018                                       ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 21633 of 2018
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                       VASANTBHAI KANJIBHAI VANIYA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR ATIT D THAKORE(5290) for the PETITIONER(s) No. 1
MR.J.K.SHAH, APP, (2) for the RESPONDENT(s) No. 1
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 CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE

                              Date : 19/12/2018
                               ORAL ORDER

1. This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.III-5071 of 2018 with Dhrangadhara Police Station for the offence punishable under Sections 65(a)(e), 166B, 81, 83 and 98(2) of the Gujarat Prohibition Act and under Sections 406, 420, 465, 467, 468 and 471 of the Indian Penal Code.

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

3. On the other hand, the learned Additional Public Prosecutor appearing for 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 a further reasoned order.

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R/CR.MA/21633/2018 ORDER

5. I have heard the learned advocates appearing on behalf of the respective parties and perused the papers. Following aspects are considered :-

I) The applicant is in custody since 16.09.2018.

II) The investigation is concluded and charge-sheet is filled.

III) Considering the nature of offence and maximum sentence that can be imposed.

IV) Co-accused has been enlarged on regular bail by the Co-ordinate Bench of this Court.

V)Learned Additional Public Prosecutor under the instructions of the Investigating Officer is unable to bring on record any special circumstances against the applicant.

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

6. In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the First Information Report, 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.

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R/CR.MA/21633/2018 ORDER

7. Hence, the present application is allowed. The applicant is ordered to be released on regular bail in connection with C.R. No.III-5071 of 2018 registered with Dhrangdhara 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;

(d) not leave Dhrangadhara without prior permission of the Sessions Judge concerned;

(e) mark presence before the concerned Police Station on alternate Monday 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 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;

8. 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.

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R/CR.MA/21633/2018 ORDER

9. 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.

10. 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.

11. The application is allowed in the aforesaid terms. Rule is made absolute to the aforesaid extent. Direct Service is permitted.

(A.Y. KOGJE, J) Siddharth Page 4 of 4

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