HARSUKHBHAI KANJIBHAI VEKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for enlarging the applicant on regular bail in connection with FIR being I-C.R.No.246 of 2019 registered with Sarthana Police Station, Surat offence under Ss. 304 , 308 , 114 of the Indian Penal Code.

(2.) Heard learned Senior Counsel, Mr. Jal Unwala assisted by learned advocate, Mr. Masoom Shah appearing for the applicant, learned Public Prosecutor, Mr. Mitesh Amin appearing for the respondent - State of Gujarat and learned advocate, Mr. Ashish Dagli appearing for the victims.

(3.) At the outset, learned senior advocate Mr.Unwala pointed that earlier applicant filed application being Criminal Miscellaneous Application No.13718 of 2020 before this Court praying for enlarging him regular bail. However, when this Court was not inclined to grant the same, the applicant sought permission to withdraw the said application. This Court, therefore, passed the order on 27/10/2020 and permitted the applicant to withdraw the said application. However, liberty was reserved to the applicant to file fresh application after a period of four months. It is submitted that pursuant to the said liberty granted by this Court, this application is filed.