JAYESHBHAI TOGABHAI MER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service. Heard learned advocate for the applicant and learned PP for the respondent-State.

(2.) On 06/05/2020, this Court has passed the following order: "Being bail application in succession of previous application being CR.MA No.24178 of 2019, this application is required to be placed before the same Court (Coram: V M Pancholi, J.) as per settled legal position. Accordingly, needful shall be done."

(3.) Today, the matter has been placed with this Court again with the following administrative order and accordingly, this Court has taken up the matter: