Gujarat High Court
Prafulchandra Hiralal Patel vs State Of Gujarat on 11 June, 2024
NEUTRAL CITATION
R/CR.MA/6314/2024 ORDER DATED: 11/06/2024
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 6314
of 2024
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PRAFULCHANDRA HIRALAL PATEL & ORS.
Versus
STATE OF GUJARAT
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Appearance:
MR RAJESH K KANANI(2157) for the Applicant(s) No. 1,2,3,4,5,6
MR HARDIK SONI, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 11/06/2024
ORAL ORDER
1. By way of the present application under Section 438 of the Code
of Criminal Procedure, 1973, the applicants-accused have prayed for
enlarging the Applicants on anticipatory bail in connection with the FIR
being C.R. No. 11215012220191 of 2022 registered wit h Khambhat City
Police Station, Anand for the offences punishable under Sections 143,
147, 149, 337, 435, 436, 447, 427 and 504 of the India Penal Code.
2. Heard learned Advocate for the Applicants and learned APP for the
Respondent - State.
3. Rule. Learned APP waives service of notice of Rule on behalf of the
Respondent - State.
4. Learned Advocate for the Applicants submitted that the Applicants
are apprehending arrest in connection the aforesaid FIR and in this connection
the earlier application filed by the Applicants before the learned Sessions Court
came to be dis-allowed.
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R/CR.MA/6314/2024 ORDER DATED: 11/06/2024
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5. Learned advocate for the applicants on instructions states that
the applicants are ready and willing to abide by all the conditions including
imposition of conditions with regard to powers of Investigating Agency to
file an application before the competent Court for the remand. It is further
submitted that upon filing of such application by the Investigating Agency, the
right of applicants accused to oppose such application on merits may be kept
open. Learned advocate, therefore, submitted that considering the above facts,
the applicants may be granted anticipatory bail.
6. Learned A P P appearing on behalf of the respondent - State
has opposed grant of anticipatory bail contending that the incident in question
had taken place in the year 2021, the investigation was carried out by the
investigating agency, however, the applicants herein did not make themselves
available for the purpose of investigation, therefore their names were referred
to in column No.2 of the charge-sheet proforma. The applicants have played
an active role in commission of the offence in question. He therefore
submitted that looking to the nature of offence the Application may be
dismissed.
7. Heard learned Advocates for the parties and perused the record.
The incident alleged in the FIR had taken place in the year 2021 for which the
charge-sheet came to be filed by the investigating agency in the year 2022. In
the said charge-sheet the applicants have been shown as absconding accused,
however, there is nothing on record to indicate that any notice was ever issued
to any of the applicants for not remaining present before the concerned police
officer. Moreover, from the record it appears that no serious injuries were
caused due to any overt act played by any of the applicants. Considering the
aforesaid aspect and considering the nature of allegations levelled against the
present Applicants, this Court is inclined to grant anticipatory bail to the
NEUTRAL CITATION
R/CR.MA/6314/2024 ORDER DATED: 11/06/2024
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applicants.
8. This Court has considered following aspects,
(a) as per catena of decisions of Hon'ble Supreme Court there are
mainly two factors which are required to be considered by this court;
(i) prima facie case
(ii) requirement of accused for custodial interrogation.
9. This Court has also taken into consideration the law laid down
by the Hon'ble Apex Court in the case of Siddharam Satlingappa Mhetre
Vs. State of Maharashtra and Ors., reported at [2011] 1 SCC 694, wherein
the Hon'ble Apex Court reiterated the law laid down by the Constitution Bench
in the case of Shri Gurubaksh Singh Sibbia & Ors. Vs. State of Punjab,
reported at (1980) 2 SCC 565. Further, this Court has also taken into
consideration the ratio laid down in the case of Sushila Aggarwal and Ors. v.
State (NCT of Delhi) and Anr. in Special Leave Petition No. 7281-
7282/2017 dated 29.01.2020.
9.1 This court has also considered the judgment in the case of Arnesh
Kumar v. State of Bihar reported in (2014) 8 SCC 273, wherein the Hon'ble
Apex Court has observe that whenever there is punishment of 7 years, then the
court would be liberal to exercise the discretion. Further, by exercising the
discretion under Section 438 Cr.P.C, the doors of remand by the Investigating
Officer is open and therefore also this court is inclined to exercise powers
under Section 438 of Cr.P.C.
10. In the result, the present application is allowed. The applicants are
ordered to be released on anticipatory bail in the event of arrest in connection
with a FIR being C.R. No. 11215012220191 of 2022 registered wit h
Khambhat City Police Station, Anand for the offences punishable under
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R/CR.MA/6314/2024 ORDER DATED: 11/06/2024
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Sections 143, 147, 149, 337, 435, 436, 447, 427 and 504 of the India
Penal Code, on executing a personal bond of Rs.10,000/- (Rupees Ten
Thousand Only) (each) with one surety of like amount on the following
conditions;
(a) shall cooperate with the investigation and make available for
interrogation whenever required;
(b) shall remain present at concerned Police Station on 2 1 . 6 . 2 0 2 4
between 12.00 Noon and 2.00 p.m.;
(c) shall not directly or indirectly make any inducement, threat or promise
to any person acquainted with the fact of the case so as to dissuade him from
disclosing such facts to the court or to any police officer;
(d) shall not obstruct or hamper the police investigation and not to play
mischief with the evidence collected or yet to be collected by the police;
(e) shall at the time of execution of bond, furnish the address to the
investigating officer and the court concerned and shall not change residence till
the final disposal of the case till further orders;
(f) shall not leave India without the permission of the concerned trial court
and if having passport shall deposit the same before the concerned trial court
within a week; and
(g) it would be open to the Investigating Officer to file an application for
remand if he considers it proper and just and the learned Magistrate would
decide the remand application without being influenced of the observations
made by this Court;
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11. The applicants shall remain present before the learned Magistrate
on the first date of hearing of such application and on all subsequent occasions,
as may be directed by the learned Magistrate. This would be sufficient to treat
the accused in the judicial custody for the purpose of entertaining application
of the prosecution for police remand. This is, however, without prejudice to the
right of the accused to seek stay against an order of remand, if, ultimately,
granted, and the power of the learned Magistrate to consider such a request
in accordance with law. It is clarified that the applicants, even if, remanded
to the police custody, upon completion of such period of police remand, shall
be set free immediately, subject to other conditions of this anticipatory bail
order.
12. At the trial, the concerned trial court shall not be influenced by the
prima facie observations made by this Court in the present order.
13. Rule is made absolute to the aforesaid extent. Direct service is
permitted.
(M. R. MENGDEY,J)
Manshi
