AADILHUSSAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive 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-100/2018 registered with Kalol Taluka Police Station for offence under Sections 302, 120(B), 34, 147, 148 and 149 of the Indian Penal Code and Section 135 of the GP Act.

(2.) Heard learned advocate, Mr. Aditya Pandya for the applicant, learned APP Mr. J.K. Shah for the respondent State and learned advocate, Mr. Jigneshkumar Nayak for original first informant.

(3.) Learned advocate for the applicant submitted that the applicant had filed Criminal Misc. Application No.6530/2019 before this Court, however, as this Court was not inclined to entertain the said application, the applicant sought permission to withdraw the said application and the said application came to be disposed of vide order dated 19.07.2019, copy of which is placed on record at Page No.42 of the compilation, however at that time, this Court directed the concerned trial court to expedite the trial. It is further submitted that though this Court has directed the concerned trial court to expedite the trial, till date the trial has not proceeded further and, therefore, when the applicant is in jail since 07.07.2018, he may be enlarged on bail.