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Gujarat High Court

Mukeshbhai Jethabhai Patel @ ... vs State Of Gujarat on 15 January, 2018

Author: G.R.Udhwani

Bench: G.R.Udhwani

                     R/CR.MA/6/2018                                                  ORDER




                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL) NO. 6 of 2018
         ===========================================================
            MUKESHBHAI JETHABHAI PATEL @ MAHENDRABHAI RAMESHBHAI
                               PATEL....Applicant(s)
                                     Versus
                        STATE OF GUJARAT....Respondent(s)
         ================================================================
         Appearance:
         JAGAT V PATEL, ADVOCATE for the Applicant(s) No. 1
         MR. RAHIL P JAIN, ADVOCATE for the Respondent(s) No. 1
         MS CM SHAH ADDITONAL PUBLIC PROSECUTOR for the Respondent(s)
         No. 1
         ================================================================

          CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI

                                            Date : 15/01/2018


                                             ORAL ORDER

1. Heard learned advocate for the applicant and learned APP for the  respondent­State.

2. This   application   is   filed   seeking   bail   under   Section   439   of   the  Code of Criminal Procedure, 1973 in respect of the offences punishable  under  Sections  406,  420,  170 and  114  of the  Indian  Penal  Code  for  which   FIR   came   to   be   registered   at   C.R.   No.I­   109   of   2017   with  Gambhoi Police Station.

3.   Learned   counsel   for   the   petitioner   states   that   a   sum   of  Rs.11,00,000(  Rupees  Eleven  Lakhs  Only)  has   been  recovered   from  Page 1 of 4 HC-NIC Page 1 of 4 Created On Mon Jan 15 23:41:04 IST 2018 R/CR.MA/6/2018 ORDER the petitioner and is deposited as muddamal with the court below. He  submits that he has no objection if the concerned court pays over the  said amount to the complainant. He further stated that the petitioner will  cooperate and will tender no objection for withdrawal of the said amount  by the complainant in the application already made by the complainant  in this regard. 

4. Affidavit of the complainant reciting no objection for grant of bail is  placed   on   record   by   the   learned   counsel   for   the   petitioner.   Learned  counsel states that the original affidavit of the complainant is produced  by   learned   counsel   Mr.   Rahil   Jain   and   that   he   has   identified   the  complainant.

5. In above view of the matter, the case for admitting the petitioner  to bail is made out in absence of apprehension against him tampering  wit the evidence, threatening the witnesses or fleeing from justice. 

6.  Hence, this application is allowed and applicant is ordered to be  released on bail in connection with CR No. I­ 109 of 2017 registered  with   Gambhoi   Police   Station,   on   executing   a   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;

(c) surrender his passport, if any, to the lower court within a  Page 2 of 4 HC-NIC Page 2 of 4 Created On Mon Jan 15 23:41:04 IST 2018 R/CR.MA/6/2018 ORDER week;

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

(e) mark presence in the concerned police station once in a  calendar month;

(f)  furnish  the  present  address  of residence  along  with  the  proof to the Investigating Officer concerned and also to the  trial   court   at   the   time   of   execution   of   the   bond   and   shall  indicate change of residential address if any to the trial court. 

7.   The competent authority will release the applicants only if he is  not required in connection with any other offence for the time being. 7.1  If   breach   of   any   of   the   above   conditions   is   committed,   the  Sessions Judge concerned will be free to take appropriate action in the  matter. 

7.2  Bail   bond   to   be   executed   before   the   lower   court   having  jurisdiction to try the case. 

7.3  It will be open for the concerned Court to delete, modify and/or  relax any of the above conditions in accordance with law.  7.4  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.

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



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HC-NIC                                         Page 3 of 4      Created On Mon Jan 15 23:41:04 IST 2018
                  R/CR.MA/6/2018                                          ORDER




                                                                  (G.R.UDHWANI, J.)

         niru*




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