SURESHBHAI HAVSINGHBHAI CHAREL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. B.M.Mangukiya, learned advocate for Mr. Hemant K. Makwana, learned advocate for the applicants. Rule. Mr. L.B.Dabhi, learned APP waives service of notice of Rule on behalf of respondent State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure Code for regular bail in connection with F.I.R. registered at C.R. No. I 56 of 2013 with Dahod Town Police Station, Dahod for the offences punishable under Sections 394 and 114 of the IPC.

(3.) I have heard learned advocate appearing for the parties and perused the investigation papers. Considering the offence as alleged in the FIR and also considering the nature of allegations made in the FIR, I am of the opinion that this is a fit case to exercise the discretion to enlarge the applicants on bail. Hence, the application is allowed and the applicants are ordered to be released on bail in connection with C.R. No. I 56 of 2013 with Dahod Town Police Station, Dahod on executing a bond of Rs.10,000/(Rupees Ten Thousand only) each with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that they shall;