MALDEV RAMUBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Salim M. Saiyed for the applicant, learned APP Mr. L.B. Dabhi for the respondent-State and learned Advocate Mr. R.J. Goswami on behalf of the first informant.

(2.) This successive application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for being released on regular bail in connection with F.I.R. being C.R. Part-A No.11191030200061 of 2020 registered with Mahila Police Station (West), Ahmedabad City, on 3/11/2020, for the offences punishable under Ss. 376(D) , 120(B) , 406 , 294(B) , 506(2) , 328 , 362 and 114 of the Indian Penal Code and Sec. 17 of the Indian Passports Act.

(3.) Learned Advocate Mr. Saiyed for the applicant would submit that vide an order dtd. 24/6/2022, this Court after hearing both the parties, had been pleased to release a co-accused, against whom similar allegations had been levelled on regular bail and whereas the said order had been challenged by the first informant before the Hon'ble Apex Court and vide an order dtd. 26/8/2022 the Hon'ble Apex Court had been pleased not to interfere with the said order and whereas the Special Leave Petition had been dismissed with liberty to the first informant to seek for any additional condition.