MAMU HUSEN GAJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. L.B.Dabhi, learned APP waives service of notice of Rule on behalf of respondentState.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure Code for regular bail in connection with F.I.R. registered at C.R. No. I 22 of 2013 with Gadhshisha Police Station, Dist. Kutchh for the offences punishable under Sections 192, 196, 415, 416, 420, 463, 464, 465, 467, and 120(B) of the IPC.

(3.) I have heard learned advocate appearing for the parties. Considering the papers of investigation, the role played by the accused, the fact that the charge sheet is filed as well as the release of the co accused and the offence as alleged in the FIR and also considering the nature of allegations made in the FIR, I am of the opinion that this is a fit case to exercise the discretion to enlarge the applicant on bail. Hence, the application is allowed and the applicant is ordered to be released on bail in connection with C.R. No. I 22 of 2013 with Gadhshisha Police Station, Dist. Kutchh 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;