KRUSHNASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is third successive bail application under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.I-71 of 2017 with Dhangadhra Police Station for the offences punishable under Sections 302, 307, 326, 337, 323, 147, 148, 149, 120-B of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(2.) Lastly, on 08/07/2019, the applicant has withdrawn the bail application being CR.MA No.7019 of 2019.

(3.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C. and learned Advocate Mr.Jimit Shah appearing for the complainant and examined the papers placed for consideration in support of the submission made at bar.