KAUSHIKBHAI KIRTANBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed by the applicant pursuant to the liberty granted by this Court vide order dated 02.12.2019 passed in Criminal Misc. Application No.22137 of 2019. By way of the aforesaid order, liberty was reserved to the applicant to file fresh application after a period of four months.

(2.) Learned advocate Mr. V.D.Maru has received instructions to appear on behalf of original complainant. He is permitted to file his Vakalatnama in the Registry

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