RAMSING VIRABHAI MACHHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.J.K.Shah, learned Additional Public Prosecutor waives the service of notice of Rule on behalf of the respondent-State.

(2.) The present application has been preferred by the petitioner for regular bail under Section 439 of the Criminal Procedure Code in connection with the offence registered as C.R.No.I-323/2006 with Sayajigunj Police Station. The petitioner has been charged with serious offences punishable under Sections 302, 365, 120(B), 147, 148, 201, 212, 468 and 471 of the Indian Penal Code.

(3.) Looking to the seriousness of the offences alleged against the petitioner, more particularly discovery of muddamal from the possession of the petitioner, the petitioner cannot be released on bail. Even otherwise, this is a successive bail application and no change of circumstances has been pointed out by learned advocate appearing on behalf of the petitioner after the earlier petition and the order passed by this Court. Hence, the present application is dismissed. Rule is discharged.