DEVENDRAPRASAD BHAGWANJI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Jirgha Jhaveri, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent � State.

(2.) PRESENT application under section 439 of the Code of Criminal Procedure has been preferred by the applicant herein - original accused to release him on bail in connection with the First Information Report being CR No.I-29 of 2005 registered with Gandhinagar Zone CID Crime Police Station for the offences punishable under sections 406, 409, 420, 467, 471, 120B of Indian Penal Code.

(3.) HEARD the learned advocates appearing on behalf of the respective parties. It is true that this is a successive bail application, however, it is not in dispute that the applicant is in jail since last more than 8 to 9 years and so far as the offence in question is concerned, the applicant is in jail since July, 2007.