KESARISINH DHIRUBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicants - original accused Nos.1 and 2 under Section 439 of the Cr.P.C. in connection with FIR being CR No.11204033200004 of 2020 lodged before the Limbasi Police Station.

(2.) Mr.Darshit R. Brahmbhatt, learned advocate for the applicants, has submitted that on earlier occasion before the stage of filing of charge-sheet, the applicants have withdrawn the bail application being Criminal Misc. Application No.3502 of 2020. But, now, in view of the fact that charge-sheet has already been submitted, after proper scrutiny by the Registry, the present application is placed before this Court.

(3.) Mr.Darshit R. Brahmbhatt, learned advocate, has submitted that in connection with the complaint in question, now, after thorough investigation, the charge-sheet has already been submitted and there is no likelihood of misuse of liberty in any form nor there is any likelihood of prejudice to be caused to the case of the prosecution and as such, the applicants may be enlarged on bail. It has further been submitted that in view of present pandemic situation, there is no likelihood of main trial to be concluded within short time and till then, the present applicants may not be allowed to languish in jail, especially when they are wrongly arraigned in the prosecution.