MANUBHAI VADILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Heard Mr.P.R. Nanavaty, learned advocate for the petitioner and Mr.A.D.Oza, learned Public Prosecutor on behalf of the respondent State.

(2.) . The brief facts of the present petition are as under :-

(3.) . According to the petitioner, after he was arrested, the petitioner immediately filed an application for grant of bail by filing criminal misc. application no. 482 of 2001 before the learned Additional Sessions Judge, Court No. 28, Ahmedabad. However, same has been rejected by the court concerned vide order dated 16.3.2001 and, thereafter, the petitioner has not approached this court and it was prior to the pre chargesheet stage. According to the petitioner, after filing of the chargesheet against the petitioner, the petitioner once again approached the court of learned sessions judge concerned by filing criminal misc. application no. 850 of 2001 which came to be rejected on the ground that during the pendency of the investigation and after filing of the chargesheet, no change of circumstances has been pointed out and the filing of the chargesheet cannot be considered as change of circumstance and has, therefore, rejected the said application on 3.5.2001.