BANVARI @ BABLU RAMESHWAR KATHERIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Dushyant Bhatt has received instructions to appear on behalf of original first informant. He is permitted to file his Vakalatnama in the Registry.

(2.) This successive bail application is filed by the applicant pursuant to the liberty granted by this Court vide order dated 31.01.2020, whereby liberty was reserved to the applicant to file fresh application after a period of four months if the trial does not commence. It is submitted that till today trial is not commenced.

(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-290 of 2019 registered with Shaherkotda Police Station, Ahmedabad City for offence under Sections 307 , 324 , 142 , 143 , 144 , 147 , 148 , 149 and 294B of the Indian Penal Code.