HARISHBHAI GORUJI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R. NO. 11191011220036 of 2022 registered with DCB Police Station, District Ahmedabad City for the offence punishable under Ss. 406, 420, 465, 467, 471, 472, 170, 120(B) of the Indian Penal Code and Sec. 66(D) of the Information Technology Act.

(2.) Hence, the present application is allowed and the applicant is ordered to be released on regular bail in connection with an FIR being C.R. NO. 11191011220036 of 2022 registered with DCB Police Station, District Ahmedabad City on executing a personal bond of Rs.10,000.00 (Rupees Ten Thousand Only) with one surety of the like amount to the satisfaction of the learned Trial Court and subject to the conditions that the applicant shall;

(3.) The Authorities will release the applicant only if he is not required in connection with any other offence for the time being. If breach of any of the above conditions is committed, the Sessions Judge concerned will be free to issue warrant or take appropriate action in the matter. Bail bond to be executed before the learned Lower Court having jurisdiction to try the case. It will be open for the concerned Court to delete, modify and/or relax any of the above conditions, in accordance with law. At the trial, learned Trial Court shall not be influenced by the observations of preliminary nature, qua the evidence at this stage, made by this Court while enlarging the applicant on bail. Rule is made absolute to the aforesaid extent.