SAGAR VILAS TAMBE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Krina Calla, 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 309 of 2012 with Naranpura Police Station, Ahmedabad, for the offences punishable under Sections 454, 411, 380 and 114 of the Indian Penal Code.

(3.) I have heard learned advocates 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 309 of 2012 with Naranpura Police Station, Ahmedabad, 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;