ARVINDSING LAXMANSING SING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service.

(2.) The applicant who was admitted on bail by order dated 12/07/2019 rendered in CR.MA No.7260 of 2019 is again before this Court seeking a bail after cancellation of the earlier bail for his having allegedly breached the condition of the bail order which inter ?alia required him to mark his presence with the concerned Police Station.

(3.) On consideration of the rival submissions, it appears that the applicant is a labourer and was regularly attending the Court in connection with the offence in question before another offence came to be registered against him in which he was arrested and thus was prevented from attending the Court. Although he did not regularly mark presence with the concerned Police Station, considering the explanation that the applicant being a labourer was shifted from Hajira to Dahej, he could not attend the Police Station at Hajira where the first offence was registered; but regularly attended the Court until the second offence as indicated above, in the opinion of this Court, the case is made out for readmitting the applicant to bail while keeping in abeyance the warrant of his arrest. Accordingly, the application is granted and the applicant is re ?admitted to bail in connection with I ?CR No.69 of 2017 registered with Icchapore Police Station Suraty City 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;