PIYUSHBHAI HIMATBHAI GAJERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent -State.

(2.) By this application, the applicant has prayed for the following reliefs: -

(3.) While enlarging the applicant on regular bail in connection with the offence registered with the Liliya Police Station, District -Amreli being C.R. No.I -32/2014, the following conditions were imposed by this Court: - 7. In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the FIR, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion and enlarged 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 the offence being C.R. No. I 32 of 2014 registered with the Liliya Police Station, Amreli on executing a personal bond of Rs.10,000/ -(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 he shall;