AFZAL AASIF GHANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('the Code' for short) by the applicant-accused with a request that the applicant be enlarged on regular bail in connection with C.R.No.I-105 of 2019 registered with Chikhli Police Station, Navsari.

(2.) Heard learned senior advocate Mr.I.H.Syed assisted by learned advocate Mr.Aniq Kadri for the applicant and learned APP Mr.Raval for respondent-state.

(3.) Learned senior advocate Mr.Syed submitted that FIR being C.R.No.I-105 of 2019 has been registered against the present applicant and other accused before Chikhli Police Station for the alleged offences punishable under Ss. 489A , 489B , 489C , 489D , 120B and 34 of the Indian Penal Code (' IPC ' for short). It is mainly alleged in the said FIR that counterfeit notes' scan/xerox machines were found at the residential premises of the applicant. It is submitted that the applicant is arrested in connection with the aforesaid FIR on 8/12/2019 and since then, he is in jail. It is submitted that the applicant filed Criminal Miscellaneous Application No.4207 of 2020 before this Court. However, this Court was not inclined to entertain the said application and therefore the same was withdrawn on 30/6/2020. This Court granted liberty to file fresh application if the trial is not commenced within a period of six months.