DALSUKHBHAI VALLABHBHAI GADHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as C.R. No. I52 of 2013 before Halol Police Station, Panchmahal for the offences punishable under Sections 489(A), 489(B), 489(C), 120B and 114 of the Indian Penal Code.

(2.) LEARNED advocate for the applicant submits that the investigation is over and the chargesheet is filed. It is further submitted that the applicant is in jail from 07.03.2013. It is further submitted that considering the nature of allegations, role attributed to the applicant, by imposing suitable conditions, the applicant may be enlarged on bail. .

(3.) IN the facts and circumstances of the case and considering the nature of allegations made against the applicant in the FIR as well as the role attributed to the applicant coupled with the facts that charge sheet is filed and applicant is in jail from 07.03.2013, I am of the of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail. Hence, the present application is allowed and the applicant is ordered to be released on regular bail in connection with an offence being C.R.No.I­52 of 2013 registered with Halol Police Station, Panchmahal on executing a personal bond of Rs.15,000/ (Rupees Fifteen Thousands only) with one local surety of the like amount to the satisfaction of the learned Trial Court and subject to the conditions that the applicant shall;