KAMLESHBHAI KANTILAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocate for the applicant submits that charge -sheet is filed and at the most a statement of co -accused is against the applicant, Office Superintendent of the faculty who is alleged to have committed the crime. Beyond that nothing surfaces against the applicant who on the contrary moved the authority bringing it to the notice about the alleged commission of the crime. It is further submitted that co -accused is enlarged on bail and by imposing suitable conditions the applicant may be enlarged on bail.

(2.) CONSIDERING the above prima facie aspects of the matter, I find this is a fit case for granting bail since charge -sheet is also filed. Under the circumstances, the applicant is ordered to be released on bail in connection with C.R. Nos. I -23 of 2011, 43 of 2011 and 376 of 2010 with Raopura Police Station, Sayajiganj Police Station and Fateganj Police Station, District Vadodara respectively, on his furnishing bond of Rs. 5000/ -(Rupees Five Thousand) in each applications with one surety of like amount to the satisfaction of the lower Court and subject to following conditions:

(3.) THE Authorities will release the applicant only if not required in connection with any other offence for the time being.