BALDEVBHAI BUDHABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Through jail, by way of present successive bail application filed under Sec. 439 of the Code of Criminal Procedure, the applicant has prayed to release him on regular in connection with FIR being C.R.No. 135 of 2017 registered with Odhav Police Station, Ahmedabad City for the offences punishable under Ss. 302 , 201 etc. of the IPC and under Sec. 135(1) of the G.P.Act.

(2.) Earlier, the bail application being Criminal Misc. Application No. 12059 of 2018 was withdrawn vide order dtd. 28/6/2018 and thereafter, present successive bail application is preferred by the applicant on the ground that he is only bread winner of his family and to take care of his mother, who is aged about 85 years.

(3.) Learned APP has vehemently opposed this application and has pointed out that out of 53 witnesses, 42 witnesses have already been examined and even, this is a case of double murder and therefore, considering the seriousness of the offences and also the trial is on the verge of completion, he may not be enlarged on bail.