SUKABHAI SIMABHAI NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR registered at C.R.No.I16 of 2013 with Naswadi Police Station, Vadodara, for the offences punishable under Sections 143, 147, 148, 149, 452, 427, 336, 397, 504 and 506(2) of the Indian Penal Code as well as under Section 135 of the Bombay Police Act.

(2.) LEARNED APP Mr. Dabhi states that the chargesheet is filed today in the court of learned Magistrate, Sankhed, DistrictVadodara.

(3.) IN the facts and circumstances of the case, the present application is allowed and the applicants are ordered to be released on bail in connection with the FIR registered at C.R.No.I16 of2013 with Naswadi Police Station, Vadodara, on executing a personal bond of Rs.5,000/ (Rupees five thousand only) each with one surety of the like amount each to the satisfaction of the Trial Court and subject to the conditions that they shall: