LAWS(GJH)-2017-5-184

JAYANTIBHAI RANCHODBHAI PATEL Vs. STATE OF GUJARAT

Decided On May 19, 2017
Jayantibhai Ranchodbhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate Mr. Shailesh C Sharma for the applicant and learned Additional Public Prosecutor Mr. Rakesh Patel and Mr. Dharmesh Devnani for the respondent State.

(2.) Rule returnable forthwith. Learned APP waives service of rule. In the facts and circumstances of the case, the application was taken up for final consideration today itself.

(3.) The applicant herein faced the First Information Report being Crime Register No. I-33 of 2002 registered with Vidyanagar Police Station on 04.03.2002 for the offence punishable under Sections 147, 148, 149, 435 and 436 of the Indian Penal Code, 1860 and Section 135 of the Bombay Police Act. The incident was in connection with Godhra riots which had erupted at that time. Pursuant to the said F.I.R., as per order dated 12.04.2002 passed in Criminal Misc. Application No. 223 of 2002, the learned Sessions Judge released the applicant on regular bail on imposition of certain conditions. One of the conditions was in respect of depositing of the passport.