EJIKE SAMUEL GODWIN 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 31.01.2020 as well as on the ground of change of circumstances as the co-accused against whom almost similar type of allegations are levelled, has been enlarged on regular bail by the Coordinate Bench of this Court.

(2.) Learned advocate Mr. Dinesh Chaudhari has submitted that he has received instructions to appear on behalf of original first informant. He is permitted to file his Vakalatnama in the Registry.

(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-57 of 2019 registered with Visnagar Town Police Station, District Mehsana for offence under Sections 406, 420, 465, 467, 471, 384 and 120B of the Indian Penal Code and Sections 66(C)(D) of the I.T.Act