PANKAJBHAI PRANLAL DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application has been filed for deletion/revocation of condition No. 7(a) in the order passed by this court in Criminal Misc. Application No. 10195 of 2010 dated 29.9.2010 while releasing the applicant on bail. The said condition provides as under:

(2.) HEARD learned counsel Mr. Anandjiwala for the applicant and learned APP Mr. HL Jani for the respondent-State.

(3.) HE has referred to and relied upon the judgment of the Hon'ble Apex Court in the case of Shyam Singh v. State through CBI, reported in (2006) 9 SCC 169 as well as in the case of Sohan Lal Juneja v. State of Punjab, reported in AIR 2007 SC 136, and again emphasised that the Hon'ble Apex Court has observed that while granting anticipatory bail on a condition that the amount of Rs. 7Lakhs may be deposited was unreasonable. He has also referred to and relied upon the judgment of the Hon'ble Apex Court in the case of U. Palaniappan v. Sub-Inspector of Police, reported in (2005) 10 SCC 464, as well as the judgment in the case of Glaskasden Grace v. Inspector of Police, reported in AIR 2009 SC 1629. He has also referred to and relied upon the judgment of the Hon'ble Apex Court in the case of Mahesh Chandra v. State of Uttar Pradesh, reported in (2006) 6 SCC 196, and submitted that it has been observed that while deciding an application for bail, it is not the jurisdiction of the court to decide about such civil disputes between the parties.