MAYUDINMIYA KASAMMIYA KHOKHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of present application, filed under Section 439 of the Code of Criminal Procedure, 1973, the applicants have prayed to release them on regular bail in connection with C.R.No.I-130 of 2011 registered with Mehmedabad Police Station, for the offence punishable under Sections 465, 467, 468, 471, 406, 420 and 120(b) of the Indian Penal Code.

(2.) IT is submitted that by learned advocate for the applicant that the applicant is joint owners of the property and the applicant is ready and willing to deposit the amount with the trial court i.e. applicant will deposit Rs.1,05,000/- and will not claim the amount in future and on deposit, if the complainant will file application for withdrawal, he will not take any objection. IT is also submitted that other co-accused were released on bail by this Court vide order dated 23-8-2011 passed in Cri.Misc.Appln.11724 of 2011 and also vide order dated 18-8-2011 passed in Cri.Misc.Appln.No.11387 of 2011.

(3.) ON the aforesaid amount being deposited, if the complainant will file application for withdrawal of amounts, the applicant will not take any objection. 6. If the breach of any of the above conditions is committed, the concerned Court will be free to issue warrant or take appropriate action in the matter. 7. Bail before the lower Court having jurisdiction to try the case. It would be open to the trial Court concerned to give time to furnish the solvency certificate if prayed for. Rule is made absolute to the aforesaid extent. Direct service is permitted. 8. Copy of this order be provided to learned APP for providing the same to the complainant.