AKRAM RAJAKBHAI SANGHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No.11185007210265 of 2021 with Salaya Marine Police Station, District Devbhumi Dwarka, for the offences punishable under Ss. 143 , 147 , 149 , 307 , 308 , 323 , 324 , 325 , 332 , 333 , 337 , 338 , 341 , 342 , 353 , 395 , 397 , 118 and 427 of the IPC and under sec. 3(2)(e) of the Damage to the Public Property Act and under sec. 135(1) of the Gujarat Police Act.

(3.) Learned advocate for the applicant submits that in connection with FIR being CR No. 11185007210265/2021 registered with Salaya Police Station, Dist Devbhoomi Dwarka, applicant was arrested and he preferred Criminal Misc. Application No.308 of 2021 for regular bail before the learned Sessions Court and learned Sessions Court had released him on bail on 20/10/2021 with certain conditions. Thereafter, again a false case came to be registered against the applicant before the same police station by one witness/victim of above referred crime namely Asalam Bhagad being CR No. 11185007220148 of 2022 on 20/6/2022 wherein also, the applicant and other accused persons came to be released on regular bail by the learned Sessions Judge vide order dtd. 4/7/2022 in Criminal Misc. Application No. 186 of 2022.