(1.) This successive bail application has been preferred under Section 439 of the Code of Criminal Procedure, 1973 in connection with the offence being CR No.I-13 of 2007 registered with DCB Police Station, Surat for the offences u/s. 489(A)(B)(C) and 114 of the Indian Penal Code.
(2.) Heard Mr. Kishore Prajapati, learned advocate for the applicant and Mr. Chintan Dave, learned APP for the respondent State.
(3.) Mr. Kishore Prajapati, learned advocate for the applicant has submitted that co-assued have been already released from jail and case committed before the learned Sessions Court, Surat is already disposed of being Sessions Case No.182 of 2007 vide order dated 10.2.2011, wherein no role is attributed to the present applicant. He has further submitted that the so called offence is committed in the year 2007 and the present applicant is arrested in December, 2020 i.e. after a period of more than 13 years and, therefore, the applicant is required to be enlarged on bail.