FARUQBHAI ALIBHAI SANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Jaivik Bhatt, learned advocate for Mr. P.M.Lakhani, learned advocate appearing on behalf of applicant and Mr. L.B.Dabhi, learned APP on behalf of 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 08 of 2013 with Vadhvan Police Station, Surendranagar for the offences punishable under Sections 465, 467, and 114 of the IPC and under Rules 5(1), 4, 8(1), 13(1)(2)(3) and (4) of the Gujarat Mines and Minerals Act, 2005.

(3.) I have heard learned advocate appearing for the parties. 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 08 of 2013 with Vadhvan Police Station, Surendranagar 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;