Narayankumar @ Nayo Kodarbhai ... vs State Of Gujarat on 20 August, 2020

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Gujarat High Court

Narayankumar @ Nayo Kodarbhai ... vs State Of Gujarat on 20 August, 2020

Bench: A. P. Thaker

         R/CR.MA/5547/2019                                  ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 5547 of 2019

==========================================================
       NARAYANKUMAR @ NAYO KODARBHAI BAMANIA(THAKOR)
                           Versus
                     STATE OF GUJARAT
==========================================================
Appearance:
MR ASHISH M DAGLI(2203) for the Applicant(s) No. 1
MS. MAITHILI MEHTA, APP (2) for the Respondent(s) No. 1
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 CORAM: HONOURABLE DR. JUSTICE A. P. THAKER

                             Date : 20/08/2020

                              ORAL ORDER

[1] Heard Mr. Ashish Dagli, learned advocate for the applicant and Ms. Maithili Mehta, learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

[2] The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.I-16/2015 registered with Isri Police Station, District: Aravalli for the offences punishable under Sections 395, 302, 396, 460, 201, 34, 120(B) of the Indian Penal Code and Section 135 of the Gujarat Police Act.

[3] Learned advocate appearing for the applicant submits that the applicant is in Jail since 30.10.2015 and the trial is Page 1 of 4 Downloaded on : Fri Aug 21 00:14:31 IST 2020 R/CR.MA/5547/2019 ORDER going on and due to the present situation of Covid19 Pandemic, the trial has been delayed and has further submitted that evidence of two witnesses have been completed. Mr. Dagli, learned advocate has submitted that the chargesheet has already been filed. He further submits that considering the nature of evidence, role attributed to the applicant, this application for bail may kindly be considered and the applicant may be released on bail on stringent conditions.

[4] Learned Additional Public Prosecutor appearing on behalf of the respondent State has opposed grant of regular bail looking to the nature and gravity of the offence.

[5] Having heard the learned advocates for the parties and perused the materials placed on record and 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, at this stage, this Court is inclined to grant regular bail to the applicant.

[6] This Court has considered following aspects;

(i) The fact that the accused is in jail since 30.10.2015;

(ii) The Role attributed to the present applicant in the offence;

(iii) The investigation is over and the chargesheet is led;

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R/CR.MA/5547/2019 ORDER [7] This Court has also taken into consideration the law laid down by the Apex Court in the case of Sanjay Chandra Vs. Central Bureau of Investigation, (2012) 1 SCC 40;

[8] In the result, the present application is allowed and the applicant is ordered to be released on regular bail in connection with an FIR being C.R.No.I-16/2015 registered with Isri Police Station, District: Aravalli, on executing a personal bond of Rs.10,000/ (Rupees Ten Thousand Only) with one local surety of the like amount to the satisfaction of the learned 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 injuries to the interest of the prosecution;

[c] surrender his passport, if any, to the lower court within a week;

[d] not leave the State of Gujarat without prior permission of the concerned Trial Court;

[e] mark presence before the concerned Police Station on alternate every Monday for initial six months and thereafter, on alternate Monday of every English calendar month, for a period of six months, between 10:00 a.m. and 2:00 p.m.;

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            R/CR.MA/5547/2019                            ORDER




[f]     furnish latest 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 the Trial 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 concerned Trial Court will be free to issue warrant or take appropriate action in the matter. Bail bond to be executed before the Trial 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. At the trial, learned 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. Rule is made absolute accordingly.

[10] Registry is directed to intimate about this order to the concerned authorities through fax, email and/or any other suitable electronic mode. Learned advocate for the applicant is also permitted to intimate about this order to the concerned authorities through fax, email and/or any other suitable electronic mode.

(A. P. THAKER, J) SAJ/ RAVI P. PATEL Page 4 of 4 Downloaded on : Fri Aug 21 00:14:31 IST 2020

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