ANIL RATILAL CHRISTIAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with FIR registered as C.R. No. I98 of 2013 with Maninagar Police Station, Ahmedabad for the offences punishable under Sections 376,323,294(b), 506(2), 406 and 420 of the Indian Penal Code.

(2.) HEARD Mr. Devang Nanavati, learned Senior Advocate with Mrs. VD Nanavati, learned advocate appearing for the applicant, Mr. Tapan J. Trivedi, learned advocate appearing for the original complainant and Ms. Krina Calla, learned Additional Public Prosecutor appearing for the respondentState. Learned advocates appearing for the parties have requested not to assign reasons.

(3.) THE Authorities will release the applicant only if he is not required in connection with any other offence for the time being. If breach of any of the above conditions is committed, the Sessions Judge concerned will be free to issue warrant or take appropriate action in the matter. Bail bond to be executed before the lower court having jurisdiction to try the case. It will be open for the concerned Court to delete, modify and/or relax any of the above conditions in accordance with law. At the trial, the trial court shall not be influenced by the observations of preliminary nature, qua the evidence at this stage, made by this Court while enlarging the applicant on bail.