GOPALBHAI DHARAMSHIBHAI JATAPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11211031210292 of 2021 registered with Limdi Police Station, District: Surendranagar for the offences punishable under Sec. 306 of the Indian Penal Code, 1860 (herein after referred to as "the IPC ").

(2.) Heard learned advocate Mr. Laxmansinh Zala for the applicant and learned APP Mr. Hardik Soni for the respondent - State. Submissions of the Parties:

(3.) The learned advocate for the applicant - accused has submitted that this is the successive bail application after withdrawal of the earlier application. He submitted that the applicant - accused is an innocent person and falsely implicated in the offence in question. It is submitted that in the present case, the applicant is charged with the aforesaid offence, however, the ingredients of the said offence are not satisfied. He further submitted that as alleged, the applicant was harassing and forcing the deceased to repay the money, however, no complaint whatsoever has been filed, at any time, against the applicant for the same at any point of time.