MANSIRAMBHAI SAKHARAMBHAI GAVIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Prakash Pandya, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent State through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R. No. 11219030200537 of 2020 registered with Saputara Police Station, District:Dang for the offences under Sections 498A, 306, 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the applicant is not involved in the alleged crime and earlier he had filed Criminal Misc. Application No. 12439 of 2020 wherein this Court had given liberty to file bail application before appropriate Court if the trial is not completed within four months or after recording of the evidence of the complainant whichever is earlier. He has submitted that since then almost 9 months have been passed and considering the age of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.