Pravinsinh Nrupatsinh Chauhan vs State Of Gujarat on 17 July, 2018

[Cites 4, Cited by 1]

Gujarat High Court

Pravinsinh Nrupatsinh Chauhan vs State Of Gujarat on 17 July, 2018

Bench: R.P.Dholaria

        R/CR.MA/13343/2018                                           ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL MISC.APPLICATION NO. 13343 of 2018

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                    PRAVINSINH NRUPATSINH CHAUHAN
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR TEJAS M BAROT(2964) for the PETITIONER(s) No. 1
MR L B DABHI, APP for the RESPONDENT(s) No. 1
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 CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA

                              Date : 17/07/2018

                               ORAL ORDER

1. Rule. Learned APP waives service of Rule on behalf of the respondentState.

2. The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with First Information Report being C.R.No.I13/2018 registered with ACB Police Station, Gandhinagar for the offences punishable under Sections 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act.

3. Heard learned counsel for the applicant and learned Additional Public Prosecutor for the Page 1 of 5 Downloaded on : Sat Jun 29 00:28:17 IST 2019 R/CR.MA/13343/2018 ORDER respondentState.

4. Learned advocate for the applicant submitted that the applicant is innocent person, however, he has been falsely implicated in the alleged offences. It is further submitted that from the FIR, there is no prima facie case against the present applicant for committing alleged offence. It is further submitted that the applicant is not having any criminal antecedent and he is ready and willing to abide by the terms and conditions that may be imposed by this Court and therefore, there is no possibility of tampering with the evidence. It is further submitted that applicant is having roots in District Ahmedabad and having responsibility to look after his family, and therefore, he is not likely to run away or abscond and his presence can be secured at the time of trial by imposing appropriate conditions as may be deemed, fit and proper by this Court. Therefore, considering the nature and gravity of the accusation made against the applicant and the role attributed to the applicant, he may be enlarged on regular bail by imposing suitable conditions.

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R/CR.MA/13343/2018 ORDER

5. Learned Additional Public Prosecutor appearing for the respondentState has opposed the application for grant of regular bail looking to the nature and gravity of the offence. He has further submitted that there is a prima facie case against the present applicant. Therefore, the present application may be rejected.

6. Regard being had to the above submissions, in the facts and circumstances of the case and considering the nature and gravity of accusation made against the applicant in the First Information Report, this Court is of the view that discretion is required to be exercised in favour of the applicant for grant of bail, therefore, now there is no possibility of tampering with the evidence. Moreover, the applicant assures that he will abide by the terms and conditions that may be imposed by the Court and shall not commit any breach. Hence, the present application is allowed and the applicant is ordered to be released on regular bail in connection with the FIR being C.R.No.I13/2018 registered with ACB Police Station, Gandhinagar on his executing a personal bond of Rs.10,000/ (Rupees Ten Thousand Only) with one Page 3 of 5 Downloaded on : Sat Jun 29 00:28:17 IST 2019 R/CR.MA/13343/2018 ORDER surety of the like amount to the satisfaction of the learned Trial Court, and subject to the following conditions, that the applicant shall;

[a] not take undue advantage of liberty or misuse liberty;

[b] not act in a manner injurious to the interest of the prosecution;

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

[d] not leave the India without prior permission of the Sessions Judge concerned; [e] mark presence before the concerned Police Station on every Monday of each English calendar month for a period of three months and thereafter, alternate Monday for a period of six months, between 11:00 a.m. and 2:00 p.m.;

[f] furnish latest and permanent 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 this Court;

7. 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 Page 4 of 5 Downloaded on : Sat Jun 29 00:28:17 IST 2019 R/CR.MA/13343/2018 ORDER concerned will be free to issue warrant or take appropriate action in the matter. Bail bond to be executed before the learned 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. 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.

8. Rule is made absolute to the aforesaid extent. Direct service is permitted.

(R.P.DHOLARIA, J) N.V.MEWADA Page 5 of 5 Downloaded on : Sat Jun 29 00:28:17 IST 2019

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