Gujarat High Court
Dilip vs State on 3 May, 2012
Author: Md Shah
Bench: Md Shah
Gujarat High Court Case Information System
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CR.MA/5220/2012 3/ 3 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 5220 of 2012
=========================================================
DILIP
VAJA HARIJAN (DALIT) - Applicant(s)
Versus
STATE
OF GUJARAT - Respondent(s)
=========================================================
Appearance :
MR
JAYESH A DAVE for
Applicant(s) : 1,
MR LB DABHI, ADDITIONAL PUBLIC PROSECUTOR for
Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE MD SHAH
Date
: 03/05/2012
ORAL
ORDER
This application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I-C.R. No.64/2011 with Rapar Police Station, Kutch (East) for the offences punishable under Sections 302, 323, 504 and 114 of the Indian Penal Code.
Learned Counsel appearing for the applicant submits that the deceased was not caught by the applicant herein and the 'dharia' blow is alleged to have been caused by one - Puna Bhuva. Besides, another accused has been released on bail by this Court (Coram : Z.K. Saiyed, J.) vide order dated 05.12.2011 passed in Criminal Miscellaneous Application No.15878/2011. In addition, the chargesheet has also been filed. It is submitted that considering the role attributed to the applicant herein, the applicant may be enlarged on bail.
Heard learned Additional Public Prosecutor Mr. L.B. Dabhi for the respondent-State.
Learned Counsels for the parties do not press for further reasoned order.
In the facts of the case, this application is allowed and the applicant is ordered to be released on bail in connection with First Information Report registered as I-C.R. No.64/2011 with Rapar Police Station, Kutch (East), on executing a bond of Rs.10,000/- (Rupees Ten Thousand Only) with one solvent 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 try to tamper or pressurize the prosecution witnesses or complainant in any manner;
c) not act in a manner injurious to the interest of the prosecution;
d) surrender his passport, if any, to the lower court within a week;
e) not leave the State of Gujarat without prior permission of the Sessions Judge concerned;
f) mark presence at the concerned Police Station on the first Sunday of every month between 10.00 a.m. and 3.00 p.m. for three months only;
g) 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;
The authorities will release the applicant only if 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 jurisdiction to try the case.
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.
Rule made absolute. Direct Service is permitted.
Sd/-
(M.D. Shah, J.) Caroline Top