DHANSUKHBHAI NANUBHAI KOLI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Adil R. Mirza, learned advocate for the applicants and Ms. Krina Calla, learned APP for the respondent ­ State. So far as applicant No. 2 i.e. Pradeepbhai Bhagwanjibhai Koli Patel is concerned, the learned advocate for the applicants does not press this application and seeks permission to withdraw the present application with liberty to file appropriate application before the Trial Court after filing of charge sheet. Permission, as prayed for, is granted. The present application is disposed of as withdrawn qua applicant No.2. Accordingly, this application stands withdrawn so far as applicant No. 2 is concerned and this application is entertained qua applicant No. 1.

(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 172 of 2012 with Vapi Town Police Station, District Valsad for the offences punishable under Sections 406, 420, 465, 467, 468, 471 and 120(B) of the IPC and under Section 3(1)(iv) and 3(2)(v) fo the Atrocity Act.

(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 172 of 2012 with Vapi Town Police Station, District Valsad 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;