DINESHBHAI KANJIBHAI VEKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application has been filed by the applicant under Section 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 Sections 304 , 308 , 465 , 467 , 468 , 471 and 114 of the Indian Penal Code.

(2.) Heard learned Senior Counsel, Mr. Jal Unwala assisted by learned advocate, Mr. Zubin Bharda appearing for the applicant, learned Additional Public Prosecutor, Ms. Moksha Thakkar 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.19281 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 28.01.2021 and permitted the applicant to withdraw the said application. However, liberty was reserved to the applicant to file fresh application, if the trial does not progress satisfacitorily wihtin a period of six months. It is submitted that pursuant to the said liberty granted by this Court, this application is filed.