AAMAD ISHA MAMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants are in the judicial custody from 14.04.2020 pursuant to the FIR filed being I-CR No. 11205043200655 of 2020 registered with B-Division Police Station, Bhuj on dated 14.04.2020 for the offences punishable under Sections 306 and 114 of the Indian Penal Code .

(2.) The application preferred earlier of regular bail prior to the filing of the charge-sheet being Criminal Misc. Application No. 6951 of 2020 before this Court came to be withdrawn on 26.05.2020.

(3.) In post charge-sheet period, the applicants had approached learned 9th Additional Sessions Judge, Bhuj by way of Criminal Misc. Application No. 506 of 2020 and the same came to be rejected on 26.06.2020 and hence, the present application under Section 439 of the Code of Criminal Procedure.