FAHIM @ JADIYO HASMATBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mrs. Shilpa R Shah, learned advocate for the applicant and Mr.R.C.Kodekar, learned APP for the respondent ­ State.

(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 ­ 7 of 2013 with Vatva Police Station, Ahmedabad for the offences punishable under Sections 302, 392 and 114 of the IPC and under Section 135 of the Gujarat Police Act.

(3.) I have heard learned advocate appearing for the parties. Perused the papers of investigation and considering the role played by applicant and 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. I ­ 7 of 2013 with Vatva Police Station, Ahmedabad 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;