RUSHIKUMAR SATISHKUMAR PADHYAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is filed under Section 439 of the Code of Criminal Procedure in connection with an offence being C.R.No.I65 of 2013 registered with Mehsana 'B' Division Police Station, for the offences punishable under Sections 498(A), 307, 323, 511 and 114 of the Indian Penal Code.

(2.) LEARNED Advocate appearing on behalf of the accused submitted that the allegations made in the FIR itself makes it clear that the complainant has not sustained any type of injury and therefore no offence under Section 307 of the Indian Penal Code is made out against the applicant.

(3.) I have heard learned advocates appearing on behalf of the respective parties and have perused the FIR, investigation papers, medical certifcate annexed with the application and also considering the nature of allegations made against the applicant in the FIR, I am of the of the opinion that, this is a fit case to exercise the discretion and enlarge the applicant on regular bail. Hence, the present application is allowed and the applicant is ordered to be released on regular bail in connection with an offence being CR No. I65 of 2013 registered with Mehsana 'B' Division Police Station, on executing a personal bond of Rs.5,000/ (Rupees Five thousands only) with one surety of the like amount to the satisfaction of the learned Trial Court and subject to the conditions that he shall;