KANUJI GENAJI BHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicantoriginal accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as CR No. I86 of 2013 before Himmatnagar Town Police Station for the offences punishable under Sections 143,145,147,148,149,323,435,436,452 and 427 of the Indian Penal Code.

(2.) MR . Ashish Dagli, learned advocate appearing for the applicant has placed an order dated 02.07.2013 passed by this Court ( Coram" S.R.Brahmbhatt, J) passed in Criminal Misc. Application No. 10402 of 2013 by which, this Court has stayed the further proceedings with regard to offences for which the present application is filed by the present applicant for releasing him on anticipatory bail.

(3.) IN the result, the present application is allowed by directing that in the event of applicant herein being arrested pursuant to FIR registered as CR No. I86 of 2013 before Himmatnagar Town Police Station the applicant shall be released on bail on furnishing a personal bond of Rs. 10,000/( Rupees Ten thousand only) with one surety of like amount on the following conditions that the applicant shall :