PRADIPBHAI DHULABHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.R.C.Kodekar, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.I-70 of 2011 registered with Santrampur Police Station, Taluka: Santrampur, District: Panchmahal, for the offences punishable under Sections 343, 366, 376 and 506(2) of the Indian Penal Code.

(3.) I have heard learned advocates appearing on behalf of the respective parties and considered the facts emerge from the record of the case that the present applicant was granted anticipatory bail by Co-Ordinate Bench of this Court vide order dated 28/07/2011 in Criminal Misc. Application No.10737 of 2011, on certain conditions. One of the conditions was that the applicant to remain present at the concerned Police Station on 3.8.2011 between 11:00 am to 2:00 pm., but he did not remain present on that day. Thereafter, the applicant came to be arrested by the Police in the month of September,2013.