PRADIPKUMAR NIRANKARNATH SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is a successive bail application under Section 439 of the Code of Criminal Procedure preferred by the accused -applicant, an IAS Officer, praying for regular bail in connection with I -CR No.1 of 2011 registered with CID Crime Rajkot, Dist:Bhuj for the offences punishable under Sections 217, 409 read with Section 120B of Indian Penal Code.

(2.) IT is important to state at this stage that this application, second in point of time, is on the premise that when this Court rejected the earlier bail application being Criminal Misc. Application No.4843 of 2011, charge -sheet was not filed, and now since charge -sheet has been filed and the accused -applicant has papers of charge -sheet, the present application has been once again preferred for bail.

(3.) I may state that this Court, earlier in point of time in the month of May 2011, had heard the bail application of the accused -applicant at length. When this Court heard the application for bail in the month of May 2011, the investigation was practically over and technically charge -sheet had to be filed in the trial court. I had called for the entire papers of investigation and the same were perused by me. As a matter of fact, all relevant aspects of the matter were considered at length and in detail, and after hearing the respective counsels for the parties, this Court rejected the bail application vide order dated 22nd June 2011 by a very exhaustive order passed in Criminal Misc. Application No.4843 of 2011.