PANKAJKUMAR SHAMALBHAI THAKARADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant has filed note dtd. 25/6/2022 requesting to permit the applicant to withdraw the present matter but, looking to the circumstances, this Court has heard the matter after filing of the charge sheet.

(2.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent-State.

(3.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11209020220597 of 2022 registered with Idar Police Station, District: Sabarkantha for the offence punishable under Ss. 406 , 420 , 409 and 114 of the Indian Penal Code.