SANJAY 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 CR.NO. I-11191065220812 OF 2022 registered with Narol Police Station, District Ahmedabad City for the offence punishable under Sec. 302, 114 of Indian Penal Code and Sec. 135 of the G.P.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 approached this court by way of Criminal Misc. Application No. 22047 of 2022 with a request to release him on bail but vide order dtd. 1/12/2022, he was permitted to withdraw such application with a liberty approach competent court after filing of the charge sheet. That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant. Ultimately, it was requested by learned advocate for the applicant to allow present application.