ABDUL FAISAL ABDULGANI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.A.S.Timbalia for the applicant and learned Additional Public Prosecutor Mr.Dhawan Jayswal for the respondent-State.

(2.) By this Application under Sec. 439 of the Code of Criminal Procedure, 1973 (for short 'the Code'), the applicant has prayed for Regular Bail in connection with offences registered in CR.No.I-108/2019 punishable under Ss. 302, 324, 294(b) and 114 of the Indian Penal Code (for short 'the IPC ') and Sec. 135(1) of the Gujarat Police Act.

(3.) This is a second Successive Bail Application preferred by the applicant. Earlier Bail Application being Criminal Misc. Application No.2488 of 2020 preferred by the applicant was dismissed by a detailed order. The applicant thereafter challenged the said order before the Hon'ble Supreme Court by preferring Special Leave to Appeal (Criminal) No.4513 of 2020 which was dismissed vide order dtd. 28/10/2020.