MANDO @ PRAVINBHAI SADEVANBHAI MAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. L.B.Dabhi, learned APP waives service of notice of Rule on behalf of respondentState.

(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 19 of 2013 with Dahod Town Police Station, Dahod, for the offences punishable under Sections 302 and 114 of the IPC and under Section 135 of the Gujarat Police Act.

(3.) I have heard learned advocates appearing for the parties. It prima facie it appears that the present accused have given shelter to the main accused. Considering 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 19 of 2013 with Dahod Town Police Station, Dahod, on executing a bond of Rs.5,000/(Rupees Five Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;