SAMIRSHA SULTANSHA PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This 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 I-C.R. No. 11193003200252 of 2020 registered with Amreli City Police Station, District: Amreli for the offences punishable under Ss. 302, 120B and 34 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Ashish Dagli for the Applicant and learned APP Ms. Jirga Jhaveri for the Respondent State.

(3.) Learned Advocate for the Applicant/Accused has drawn the attention of this Court that earlier concession was granted to move this Court after one and half years the same is concluded therefore, the applicant has moved this Court for enlarging him on regular bail on the ground of successive bail application.