RANCHCHODJI HALAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C ."), the applicant - original accused No.4 seeks regular bail in connection with an F.I.R. being C.R. No.11195016210493 of 2021 registered with Deesa North Police Station, District : Banaskantha on 17/8/2021 for the offence punishable under Ss. 465 , 467, 468, 471, 193, 196, 419, 420, 423, 120B and 114 of the Indian Penal Code and Ss. 82(a) and 82(c) of the Registration Act.

(2.) Fair translation of the impugned F.I.R. is as under:

(3.) Pursuant to the aforesaid F.I.R., the applicant came to be arrested on 16/12/2021. Therefore, the applicant had preferred an application for regular bail before the learned Sessions Judge, Banaskantha. However, the said application was rejected. Being aggrieved by the said order, the applicant had approached this Court by way of Criminal Miscellaneous Application No.956 of 2022. The said application was dismissed as withdrawn vide order dtd. 23/2/2022. Thereafter, the Investigating Agency has filed chargesheet on 8/3/2022. Thus, the applicant again approached the learned Sessions Judge, Banaskantha by way of Criminal Miscellaneous Application No.166 of 2022. However, the said application came to be rejected by the learned Sessions Judge on 25/3/2022. Being aggrieved and dissatisfied by the aforesaid, the applicant had again approached this Court by way of Criminal Miscellaneous Application No.6869 of 2022 and the said application was rejected by this Court vide order dated 16 th September 2022.