PRAGNESH HARSHADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. I. H. Saiyed with learned Advocate Ms. Zeal H. Shah for the applicant, learned APP Mr. J. K. Shah for the respondent-State and learned Advocate Mr. R. J. Goswami with learned Advocate Ms. Punita H. Joshi for the first informant.

(2.) This successive application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for being released on regular bail in connection with F.I.R. being C.R. Part-A No.11191030200061 of 2020 registered with Mahila Police Station (West), Ahmedabad City, on 3/11/2020, for the offences punishable under Ss. 376(D), 120(B), 406, 294(B), 506(2), 328, 362 and 114 of the Indian Penal Code and Sec. 17 of the Indian Passports Act.

(3.) At the outset, it is required to be noted that the applicant had originally preferred an application being Criminal Misc. Application No. 18132 of 2021 for being released on regular bail and vide order dtd. 4/2/2022, this Court had permitted the applicant to withdraw the said application with liberty to approach this Court as and when new cause of action arises or the evidence of the prosecutrix is recorded in the trial, whichever is earlier.