NARESH MOHANLAL CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR registered as C.R. No. I470 of 2013 before Naroda Police Station, Ahmedabad for the offences punishable under Sections 307, 356, 326, 114 of the Indian Penal Code and Section 135(1) of the Bombay Police Act.

(2.) LEARNED advocate appearing on behalf of the applicants submits that the investigation is almost over. It is further submitted that considering the nature of offence, the applicants may be enlarged on regular bail by imposing suitable conditions.

(3.) IN the facts and circumstances of the case and considering the nature of allegations made against the applicants in the FIR and considering the fact that the injured persons have been discharged from the hospital about two months back, I am of the of the opinion that this is a fit case to exercise the discretion and enlarge the applicants on regular bail. Hence, the present application is allowed and the applicants are ordered to be released on regular bail in connection with an offence being C.R.No.I­470 of 2013 registered with Naroda Police Station, Ahmedabad on executing a personal bond of Rs.10,000/ (Rupees Ten Thousands only) each with one surety of the like amount to the satisfaction of the learned Trial Court and subject to the conditions that the applicants shall;