RAHUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application, the applicant - accused Rahul @ Montu Bhikhabhai Gohel, is seeking bail in connection with FIR being I. CR. 11192008210564 of 2021 registered with Bavla Police Station, Ahmeabad for the offences punishable under Ss. 302 , 143 , 147 , 148 , 149 , 323 , 427 , 504 and 188 of the IPC.

(2.) The applicant herein had withdrawn his earlier bail application and liberty was granted to him to file fresh application before the Sessions Court concerned as well as this Court, after examining the material witnesses.

(3.) This successive bail application has been preferred only on the ground that there is a substantial change in the fact situation, as the co-accused namely Dhiru Vania, Shailesh Parmar and Harshad Bano, who having major role, granted regular bail by the co-ordinate bench of this Court.