SHANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State.

(2.) This is a successive bail application filed by the applicant, pursuant to the liberty granted by this Court vide order dated 20.12.2019. This Court has directed the trial Court to conclude the same within a period of three months from the date of the said order and if the trial is not concluded, liberty was reserved to the applicant to file a fresh application after a period of three months.

(3.) Therefore, 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-304 of 2018 registered with Amroli Police Station, District Surat City, for offence under Sections 498(A) and 306 of the Indian Penal Code.