JATIN KUMAR MANUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though this is successive bail application, the same has been preferred by the applicant pursuant to the liberty granted to the applicant to prefer fresh application after period of six months after the first application was withdrawn. The earlier application i.e. Criminal Miscellaneous Application No.22118 of 2021 was withdraw by the present applicant on 16/2/2022.

(2.) Heard learned advocate Ms.Mair for the applicant and learned Additional Public Prosecutor Mr.Manan Mehta for the respondent - State.

(3.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR being C.R.-No.11199010211187 of 2021 registered with City A Division Police Station, Dist.Bharuch for offences punishable under Ss. 306, 323, 504, 498A and 114 of the Indian Penal Code as well as sec. 4 of Dowry Prohibition Act.