LAWS(GJH)-2020-9-294

VANRAJSINH MANGALSINH GOHIL Vs. STATE OF GUJARAT

Decided On September 16, 2020
Vanrajsinh Mangalsinh Gohil Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This successive bail application is filed by the applicant pursuant to the liberty granted by this Court vide order dated 27.09.2019, whereby this Court has granted liberty to the applicant that if the trial is not concluded within a period of six months, he can file fresh application.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connectionwith FIR being C.R.No.I-69 of 2018 registered with Ghogha Road Police Station, District Bhavnagar for offence under Sections 307 , 364A , 323 , 504 and 34 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged onwith FIR being C.R.No.I-69 of 2018 registered with Ghogha Road Police Station, District Bhavnagar for offence under Sections 307 , 364A , 323 , 504 and 34 of the Indian Penal Code and Section 135 of the Gujarat Police Act.