CHINTAN HEMANTKUMAR VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is for successive bail in connection with the FIR being I-C.R. No.11216004200346 of 2020 registered with the Dabhoda Police Station, Gandhinagar, for the offences punishable under Ss. 406, 408, 420, 477A, 120B and Sec. 114 of the Indian Penal Code.

(2.) The charge-sheet in connection with the aforesaid offence came to be filed on 6/10/2020. Thereafter, the applicant had filed Criminal Misc. Application No.988 of 2020 for regular bail before the Sessions Court, which came to be rejected on 21/10/2020. The applicant, thereafter, filed Criminal Misc. Application No.17866 of 2020 before this Court, and by order dated

(3.) 2.2021, the application was disposed of as withdrawn with a liberty to file a fresh application if the trial does not commence within a period of six months. Accordingly, the applicant filed Criminal Misc. Application No.17117 of 2021, which came to be allowed by order dtd. 13/1/2022, on several conditions including a condition for voluntary deposit of an amount of Rs.1.00crore within a period of nine months. 3. It appears that as the applicant did not comply with the conditions of bail, the complainant filed S.L.P. (Criminal) No.1656 of 2022 before the Apex Court, which, ultimately came to be disposed of by order dtd. 25/1/2023, whereby the order dtd. 13/1/2022 in Criminal Misc. Application No.17117 of 2021 came to be set-aside and the aforesaid application for bail stood restored for reconsideration by this Court.