AMITKUMAR MANSUKHLAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Trusha Patel, learned APP waives service of notice of rule on behalf of the respondent.

(2.) The present application, through jail, has been submitted by the applicant-accused-Soni Amitkumar Mansukhlal to release him on bail in connection with criminal complaint, being C.R. No. 68/2004 Dhanero, C.R. No. 104/2004, Tharad, C.R. No. 66/2004, Aagthala, C.R. No. 52/2004, Panthavada for the offences punishable under Sections 406,420, 465, 568, 471, 224, 223, 225(B), 474 and 114 of the Indian Penal Code.

(3.) Apart from the fact that the present application is a successive bail application and there are no chain circumstances, it appears from the jail report that earlier when the applicant-accused was released on temporary bail for the period between 04/01/2005 to 13/01/2005 with police escort he absconded even from the police and was arrested after a period of three years. Under the circumstances, there are all apprehensions that if the applicant-accused is released on bail, he will jump the bail and he will not be available for the trial and, therefore, the present application is dismissed. Rule is discharged.