RAJNISHKUMAR PANNALAL PANDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at CR No. I -129 of 2013 before the Navsari Rural Police Station, District -Navsari, for the offenses punishable under Sections 420, 406, 467, 468 and 114 of the Indian Penal Code.

(2.) I have perused the investigation papers including the several applications filed by the present applicant before this Court requesting to release him on bail before filing of the FIR and the orders passed by this Court.

(3.) HAVING heard the learned counsel for the parties and perusing the record of the case and taking into consideration the facts of the case, nature of allegations, role attributed to the accused, without discussing the evidence in detail, at this stage, I am inclined to grant anticipatory bail to the applicant. This Court has also taken into consideration the law laid down by the Honble Apex Court in the case of Siddharam Satlingappa Mhetre vs. State of Maharashtra and Ors., 2011 1 SCC 694, wherein the Honble Apex Court reiterated the law laid down by the Constitutional Bench in the case of case of e case of e case of Shri Gurubaksh Singh Sibbia and Ors., 1980 2 SCC 665. In the result, the present application is allowed by directing that in the event of arrest of the present applicant in connection with the FIR registered at CR No. I -129 of 2013 before Navsari Rural Police Station, District -Navsari, the applicant shall be released on bail on furnishing a personal bond of Rs.15,000/ - (Rupees fifteen thousand only) with one surety of like amount on the following conditions that he shall: