IQBAL HAJIBHAI MAHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IT is very shocking and surprising that, though, this Bench is making attempts to take up as many matters as possible on the final hearing Board within the stipulated Court working hours, the attempts are being made to pressurize the Bench to take up the matters, which are comparatively fresh, i.e. of the year 2009, to the other matters, i.e. of the years 2006, 2007 and 2008. The present application is one such matter, which is filed in an appeal, which is of the year 2009.

(2.) THIS is a successive bail application, which is preferred by the applicant original convict in Sessions Case No. 187 of 2008, who is undergoing imprisonment for life for the offence punishable under Section 302 of the IPC. The applicant has preferred an appeal challenging his conviction, bearing Criminal Appeal No. 1656 of 2009, which is admitted and is pending hearing before this Court.

(3.) EARLIER , the applicant had preferred Criminal Misc. Application No. 11576 of 2010 seeking regular bail, which was dismissed by this Court on 15.06.2011, after hearing the learned Counsel for the applicant Mr. Shah, on merits. The order dated 15.06.2011, reads as under;