SADAB ANVARBHAI QURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed by the applicant- accused under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) with a prayer to enlarge him on regular bail in connection with C.R.No.I-131 of 2018 registered with Narol Police Station, Ahmedabad city for the alleged offences punishable under Ss. 302 , 307 , 452 , 324 , 326 , 427 , 143 , 147 , 148 , 149 , 294(B) , 120(B) and 506(2) of the Indian Penal Code and Sec. 135(1) of the G.P.Act.

(2.) Earlier, after filing of the chargesheet, the applicant had filed Criminal Miscellaneous Application No.6476 of 2019 before this Court for releasing him on regular bail. When this Court was not inclined to consider the case of the applicant, learned advocate for the applicant sought permission for withdrawal of the said application. Accordingly, the said application was permitted to be withdrawn vide order dtd. 27/6/2019.

(3.) At the outset, it is required to be noted that in the present application, learned advocate Mr.Jagdish Satapara was appearing for the applicant. He argued the matter at length, however, when this Court was not inclined to consider the case of the applicant, learned advocate requested for time for taking instructions for withdrawal of this application. Thereafter, surprisingly, now another learned advocate Mr.Hirak Ganguly has filed appearance on behalf of the applicant and requested that this Court may pass reasoned order for dismissal of this application.