Gujarat High Court
Sureshbhai Bhagubhai Bhambhala vs State Of Gujarat on 28 June, 2019
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/6540/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 6540 of 2019
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SURESHBHAI BHAGUBHAI BHAMBHALA
Versus
STATE OF GUJARAT
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Appearance:
MR Y J PATEL(3985) for the Applicant(s) No. 1
MS. MAITHILI MEHTA, APP for the Respondent(s) No. 1
URVESH M PRAJAPATI(8878) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 28/06/2019
ORAL ORDER
1. This successive 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.I-34 of 2018 with Thangadh Police Station, Surendranagar, for the offence punishable under Sections 307, 397, 394, 387, 364(A), 365, 341, 279, 504, 506(2) and 114 of the Indian Penal Code, under Sections 25(1), 25(1)(b)(a) and 27 of the Arms Act and under Section 177 and 184 of the Motor Vehicle Act.
2. Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the Page 1 of 5 Downloaded on : Sun Jun 30 00:27:26 IST 2019 R/CR.MA/6540/2019 ORDER 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. Present application is moved on the basis of the settlement. Therefore, today, learned Advocate, Mr. Urvesh Prajapati for the original complainant, has produced on record the Affidavit of the informant stating that he has no objection to the grant of bail to the applicant. Affidavit is taken on record.
5. Learned Advocates appearing on behalf of the respective parties do not press for a further reasoned order.
6. I have heard the learned advocates appearing on behalf of the respective parties and perused the papers. Following aspects are considered :-
I) The F.I.R. is registered on 13-05-2018 for the offence which is alleged to have taken place on 12-05-2018;
II) The applicant is in custody since 21-05-2018;
III) Investigation is concluded and charge-sheet is filed;Page 2 of 5 Downloaded on : Sun Jun 30 00:27:26 IST 2019
R/CR.MA/6540/2019 ORDER IV) Submission of the learned Advocate for the applicant that the co-accused - Kanubhai Karpada, who is absconding. The application is made by the applicant for separating his trial, which is granted by the trial Court by order dated 27-05-2019;
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.
7. 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.
8. Hence, the present application is allowed. The applicant is ordered to be released on regular bail in connection with C.R. No.I-34 of 2018 with Thangadh Police Station, Surendranagar, 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 Page 3 of 5 Downloaded on : Sun Jun 30 00:27:26 IST 2019 R/CR.MA/6540/2019 ORDER 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;
(c) surrender passport, if any, to the lower Court within a week;
(d) not leave the State of Gujarat without prior permission of the Sessions Judge 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 this 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 Sessions Judge concerned will be free to issue warrant or take appropriate action in the matter.
10. 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. Page 4 of 5 Downloaded on : Sun Jun 30 00:27:26 IST 2019
R/CR.MA/6540/2019 ORDER
11. 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. The application is allowed in the aforesaid terms. Rule is made absolute to the aforesaid extent. Direct Service is permitted.
(A.Y. KOGJE, J) PARESH SOMPURA Page 5 of 5 Downloaded on : Sun Jun 30 00:27:26 IST 2019