DEVJAYABHAI JANUBHAI POLJAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. LB Dabhi, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondentState.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with FIR registered as IC.R. No. 23 of 2012 with Vadhai Police Station, Dang for the offences punishable under Section 436 of the Indian Penal Code.

(3.) AFTER considering the fact that the applicant is behind the bar since 12.04.2012, the present application requires consideration. Iin the facts and circumstances of the case and considering the nature of allegations made in the FIR, I am of the 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 IC.R.No. 23 of 2012 with Vadhai Police Station, Dang 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;