VIKRAMSINH AMARSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application through jail, the applicant seeks regular bail so as to enable him to maintain his family members and to do agricultural operations.

(2.) This Court on 21/6/2021, passed following order:-

(3.) Today, learned APP, upon instructions of Mr. H.A. Joshi, PSI, Mansa Police Station, placed written communication dtd. 11/11/2022, whereby it is reported that the victim is not traceable and therefore, the State is not in a position to comply with order of this Court passed on 21/6/2021.