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 do not propose, therefore, to repeat the entire case of the prosecution, as the entire case of the prosecution has been summarized while deciding Criminal Misc. Application No.4843 of 2011.