NITIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Chintan Dave, the learned APP waives service of notice of rule for and on behalf of the respondent - State.

(2.) This is a successive bail application at the instance of the original accused no.1. The applicant accused is alleged to have committed offences punishable under Ss. -328, 379, 411 r/w.114 of the I.P.C.

(3.) The bail application of the present writ-applicant was last not entertained by this Court vide order dtd. 24/2/2015.