JAYANTILAL JETHALAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application filed under Sec. 439 of the Code of Criminal Procedure, the applicant accused seeks regular bail in connection with the FIR being I-C.R.No.3/2019 registered with Gandhidham Railway Police Station, Western Railway, Ahmedabad, for the offences punishable under Ss. 302, 120B, 397, 201 and 34 of Indian Penal Code, 1860, Ss. 25(1)(b)(a) and 27 of the Arms Act, Ss. 155, 141 and 145(B) of the Indian Railways Act and Sec. 135 of Gujarat Police Act.

(2.) The applicant herein arrested in the alleged offence on 11/4/2019. After filing of the chargesheet, the applicant moved regular bail application which was rejected by the trial Court. Aggrieved with the order, the applicant preferred bail application before this High Court, which also came to be rejected. The Apex Court by its order dtd. 27/4/2021, declined the prayer of bail made by the accused.

(3.) This successive bail application has been preferred mainly on medical grounds.