PREMABHAI CHHATTHABHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent­State.

(2.) This application is filed seeking bail under Section   439   of   the   Code   of   Criminal   Procedure, 1973 in respect of the offences punishable under Sections   279,   237   and   238   of   the   Indian   Penal Code   for   which   FIR   came   to   be   registered   at   I­ C.R. No.32 of 1993 with Bhabhar Police Station.

(3.) Having considered the rival contentions, it cannot be disputed that in absence of exemption, the applicant was under an obligation to present himself   on   the   scheduled   dates   of   hearing.   To that   extent,   fault   can   be   found   with   the applicant, as, despite a number of opportunities, the   applicant   failed   to   abide   by   the   bail conditions. However,  it is pointed  out that the complaint   was   lodged   on   29.04.1993   by   a   police officer alleging the offence inter alia under the Motor   Vehicles   Act.