SUNIL @ BHOLO RAMESHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for bail in connection with C.R. No.I-74 of 2017 before Nadiad Rural Police Station for the offence punishable under Sections 380 and 457 of the Indian Penal Code. Learned counsel for the petitioner states that the petitioner would deposit a sum of Rs.20,000/- as security for bail and the petitioner would be able to arrange the deposit within one week of his release.

(3.) Having considered the rival contentions and also considering the nature of accusation against the petitioner and in absence of any apprehension of the petitioner tampering with the evidence or threatening the witnesses, fleeing from justice, the case for admitting the petitioner to bail is made out. The petitioner is required to be admitted to bail initially for a period of one week and on his complying with the condition of deposit of the amount stated hereunder, within the specified time as prescribed hereunder; until termination of the proceedings against him.