RUKHADBHAI DANABHAI BHARWAD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the applicant and learned APP Ms. Krina Calla for the respondent State. 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 4 of 2012 with C.I.D. (Crime) Police Station, Gandhinagar Zone for the offences punishable under Sections 384, 385, 386, 387, 389, 506, 420, 465, 467, 468, 471 and 120(B) of the IPC.

(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 4 of 2012 with C.I.D. (Crime) Police Station, Gandhinagar Zone on executing a bond of Rs.25,000/ (Rupees Twenty Five Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;