ISHUBHA HARISH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application under Section 439 of the Code of Criminal Procedure, 1973, the applicantsaccused have prayed to release them on regular bail in connection with the FIR registered at CR No. I46 of 2013 before Vasad Police Station for the offenses punishable under Sections 365, 323, 504, 506(2) and 114 of the Indian Penal Code.

(2.) LEARNED Additional Public Prosecutor appearing on behalf of the respondentState has opposed grant of regular bail looking to the nature and gravity of the offence.

(3.) THE Authorities will release the applicants only if they are 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 learned 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, learned 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 applicants on bail. Rule is made absolute to the aforesaid extent. Direct service is permitted.