Niral R. Mehta, J
Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent â€" State.
1. The present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being
C.R. Part-A No.11206078220148 of 2022 registered with Unava Police Station, Mehsana for offence under Sections 406, 408, 409, 119, 201, 447, 114
and 120-B of the IPC and Section 72 of the Information Technology Act.
2. Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular
bail by imposing suitable conditions.
3. Learned APP appearing on behalf of the respondent - State has opposed grant of regular bail looking to the nature and gravity of the offence.
4. Learned Advocates appearing on behalf of the respective parties do not press for further reasoned order.
5. Having heard the learned advocates for the parties and perusing the material placed on record and taking into consideration the facts of the case,
nature of allegations, gravity of offences, role attributed to the accused, without discussing the evidence in detail, this Court is of the opinion that this is
a fit case to exercise the discretion and enlarge the applicant on regular bail.
6. This Court has considered following aspects,
(a) The applicant is behind the bar since 28.3.2022.
(b) The investigation is over and the charge-sheet is filed.
(c) While in custody, there is no recovery and/or discovery from the present applicant and now, since the charge-sheet has been filed, no further
recovery and/or discovery is required to be made and thus, no custodial interrogation is required.
(d) Considering the offence alleged and the punishment prescribed, the offences are magistrate triable and the trial may take its own course and even
no fruitful purpose would be served by keeping the applicant in jail.
(e) Considering the fact that all other co-accused have been enlarged by the Coordinate Bench of this Court vide order dated 23.8.2022 passed in
CR.MA Nos.10261/2022, 12773/2022 and 12812 of 2022 and thus, on the ground of parity as well, the case of the applicant deserves consideration.
In the facts and circumstances of the present case and considering the role attributed to the applicant and the allegations levelled against him, the case
of the applicant deserves consideration and, therefore, I am inclined to consider the case of the applicant.
7. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra Vs. Central Bureau of
Investigation, reported in [2012] 1 SCC 40.
8. Hence, the present application is allowed. The applicant is ordered to be released on regular bail in connection with FIR being C.R. Part-A
No.11206078220148 of 2022 registered with Unava Police Station, Mehsana on executing a personal bond of Rs.10,000/- (Rupees Ten Thousand
only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;
[a] not take undue advantage of liberty or misuse liberty;
[b] not act in a manner injurious to the interest of the prosecution;
[c] surrender passport, if any, to the lower court within a week;
[d] not leave the India without prior permission of the concerned trial court;
[e] mark presence before the concerned Police Station between 1st to 10th day of every English calendar month for a period of six months between
11:00 a.m. and 2:00 p.m.;
[f] furnish the present address of residence to the Investigating Officer and also to the Court at the time of execution of the bond and shall not change
the residence without prior permission of the concerned trial court;
9. The authorities shall adhere to its own Circular relating to COVID-19 and, thereafter, will release the applicant only if they are not required in
connection with any other offence for the time being. If breach of any of the above conditions is committed, the Sessions Judge concerned will be free
to issue warrant or take appropriate action in the matter. Bail bond to be executed before the lower Court having jurisdiction to try the case. It will be
open for the concerned Court to delete, modify and/or relax any of the above conditions, in accordance with law.
10. At the trial, the Trial Court shall not be influenced by the prima facie observations made by this Court in the present order.
11. Rule is made absolute to the aforesaid extent. Direct service is permitted. Registry to communicate this order to the concerned Court/authority by
Fax or Email forthwith.
