HARESHBHAI BHARATBHAI BHALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. N.D. Nanavaty assisted by learned advocate Mr. H.D. Rajput for the applicant, Mr. Pranav Trivedi, learned APP for the respondent- State and Mr. Amit Joshi, learned advocate for Mr. K.B. Rathod for the complainant.

(2.) Mr. Nanavaty submits that out of 6 accused, 4 accused are released on bail. He states that about 31 witnesses are examined out of 78 and further submits that the trial will be prolonged since the prosecution would like to examine the witnesses. Thus, on that ground, he prayed for bail stating that the accused is in custody since last 2 years.

(3.) Mr. Pranav Trivedi, learned APP for the respondent-State submits that 31 witnesses are already examined. As per the prosecution, relevant prosecution witnesses are proposed to be examined and hence, submits that no cause is shown for granting bail.