RAKESHBHAI SABURBHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Kurven Desai has received instructions to appear on behalf of original First Informant. He is permitted to file his Vakalatnama in the Registry.

(2.) Pursuant to the liberty granted by this Court vide order dated 07.02.2020 passed in Criminal Misc. Application No.1319 of 2020, this successive bail application is filed. By way of the aforesaid order, this Court had granted liberty to the applicant to file fresh application after a period of three months.

(3.) Rule. Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent State.