MOHAMMAD AMIN KALLUBHAI SALMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the liberty granted by this Court vide order dated 08.01.2020, applicant has filed present successive bail application. At that time, this Court has granted liberty to the applicant to file fresh application after a period of four months.

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

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-72 of 2019 registered with Jawaharnagar Police Station, District Vadodara for offence under Sections 316, 323, 504, 294B of the Indian Penal Code.