GOPINATH INDRAVADAN PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I - 8 of 2013 registered with D.C.B. Police Station, Vadodara City, for the offences punishable under Sections 409, 420, 467, 468, 471 and 120-B of the Indian Penal Code.

(2.) MR .Hardik Dave, learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) I have heard learned advocates appearing on behalf of the respective parties including Mr.Mitul Shelat, learned advocate appearing on behalf of the M.S. University, Vadodara and perused the papers of investigation carried out till today. Today, the applicants have filed an Undertaking before this Court, by which, the applicants have agreed to deposit an amount of Rs.10,00,000/- (Rupees Ten Lacs) at the time of execution of the bond and Rs.90,00,000/- (Rupees Ninety Lacs) within a period of six months from the date of his release, with the learned Trial Court, without prejudice to their civil and criminal rights and contentions. The applicants shall abide by the Undertaking filed by them and deposit the above-referred amount before the learned Trial Court and learned Trial Court shall pay the said amount to the M.S. University on submitting an undertaking by the responsible Officer of the M.S. University to the effect that the amount received by the M.S. University shall be deposited before the learned Trial Court at the end of trial, if the applicants are acquitted from the charges levelled against them. In the said Undertaking, the applicants have also undertaken that they shall not claim possession of stocks and machineries lying in the campus of M.S. University till final disposal of the present case. Considering the same, it would be appropriate to observe that M.S. University shall file an appropriate application before this Court, after a period of nine months.