RANCHHODJI HALAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Miscellaneous Application under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant - original accused No.4 seeks regular bail in connection with an F.I.R. being C.R. No.11195016210493 of 2021 registered on 17 th August 2021 with Deesa North Police Station, District : Banaskantha for the offence punishable under Ss. 465 , 467 , 471 , 193 , 196 , 419 , 420 , 423 , 120B and 114 of the Indian Penal Code.

(2.) Pursuant to the aforesaid F.I.R., the applicant herein came to be arrested on 16/12/2021, therefore, the applicant herein had preferred an application for regular bail before the learned Sessions Judge, Banaskantha, however, the said application came to be rejected. Thus, being aggrieved by the said order, the applicant herein had approached this Court by way of Criminal Miscellaneous Application No.956 of 2022, which was withdrawn on 23/2/2022.

(3.) The Investigating Officer, after due investigation, submitted chargesheet qua the applicant herein on 8/3/2022, therefore, being changed in circumstances, the applicant herein had again approached the learned Sessions Judge, Banaskantha by way of Criminal Miscellaneous Application No.166 of 2022, however, the said application came to be rejected by the learned Sessions Judge on 25/3/2022.