YOGESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail 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-133 of 2015 registered with Varachha Police Station, District Surat, for offence under Sections 302, 324 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act, pursuant to the liberty granted by this Court vide order dated 23.08.2019 passed in Criminal Misc. Application No.4875 of 2019. This Court has observed that if the trial does not conclude within a period of 6 months, it is open for the petitioner to file a fresh application before the Sessions Court.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.