VIRENDRARAY LALAN YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11199016211415 OF 2021 registered with Dahej Police Station, District Bharuch for the offence punishable under Ss. 307, 302 and 504 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. That, earlier the applicant has filed application for releasing him on bail being Criminal Misc. Application No. 19330 of 2022 which was permitted to be withdrawn vide order dtd. 7/12/2022. That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant. That, the allegations as are made in the FIR and charge sheet even if taken to be prima facie correct, they they do not disclose any prima facie case against the present applicant and therefore, he has requested to enlarge the applicant on regular bail.