NITESHSING AMLASING RAMPRASHADSING RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed by the applicant under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) for enlarging the applicant on regular bail in connection with FIR being C.R.No.I-52 of 2017 registered with Valiya Police Station, District Bharuch for the alleged offences punishable under Ss. 397, 365, 224, 225, 332, 353, 34 and 120B of the Indian Penal Code, 1860, Sec. 25(1)(a-a) of the Arms Act and Sec. 135 of the Gujarat Police Act.

(2.) Heard learned advocate Mr. P. P. Majmudar for the applicant and learned APP Mr. H. K. Patel for the respondent - State.

(3.) Learned advocate for the applicant mainly submitted that applicant is in jail since 10/11/2017 and there is no progress in the trial and therefore on the ground of delay in proceeding with the trial, this Court may consider the case of the applicant. It is submitted that on 6/2/2020, this Court directed the concerned trial Court to expedite the trial, however, till today, there is no progress in the trial and therefore this application be considered.