JAGDISH @VAGHJI PARABATBHAI LIMBASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.Niraj Soni, 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 121 of 2013 with Dhrol Police Station, Jamnagar for the offences punishable under Sections 465, 467, 468, 471 and 114 of the IPC.

(3.) I have heard learned advocates appearing for the parties. Learned advocate for the applicant states that the investigation is over and the charge sheet is already filed by the investigating agency. The dispute between the real brother and the complainant is in possession of the disputed property. Considering 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. 121 of 2013 with Dhrol Police Station, Jamnagar 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;