BHACHU KARSAN KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri R. C. Kodekar, learned APP, wavies service of rule on behalf of the respondent State.

(2.) PRESENT application is filed by the applicant-original accused Bhachu Karsan Koli after submission of the charge-sheet for releasing him on bail in connection with complaint being I. C. R. No. 20 of 2008 registered with Rapar Police Station, District Kutch for the offences punishable under Sections 420, 465, 468, 471, 114 of IPC. It appears that the alleged date of of offence 21. 9. 2007 and the complaint has been lodged on 23. 3. 2008 after the complainant lost in the RTS proceedings, the complaint came to be lodged. It appears that there were two power of attorney with respect to different lands and with respect to another land and the power of attorney petitioner is already granted anticipatory bail as well as the regular bail.

(3.) CONSIDERING the above and more particularly, when the complaint was not filed immediately and complaint came to be filed only after the complainant lost in RTS proceedings and considering the fact that the investigation is already over and the charge-sheet is already filed, the applicant deserves to be released on bail. Applicant is ordered to be released on bail in connection with Crime Register I. C. R. No. 20 of 2008 registered with Rapar Police Station, District Kutch for the offences punishable under Sections 420, 465, 468, 471, 114 of IPC on his executing a bond of Rs. 5,000/- (Rupees Five Thousand only) with one surety of the like amount to the satisfaction of the lower Court and subject to the conditions that applicant shall :