HARISINGH JUZARSINGH SISODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.A.Y.Kogje, learned APP waives service of rule on behalf of the State.

(2.) HAVING heard the learned advocates for the parties and considering the fact that one Brahmbhatt Hitkumar is ordered to be released on anticipatory bail and that other accused have also been enlarged on bail, as also considering the nature of allegations made in the complaint, I find that this is a fit case for grant of anticipatory bail.

(3.) UNDER the circumstances, it is directed that in the event of applicant being arrested pursuant to I.C.R.No.99/2007 dated 13 -7 -2007 filed before Shahibaug Police Station, he shall be released on furnishing security of Rs.5,000/ - with one surety of like amount on following conditions that the applicant ;