CHIRAYU MADHUSUDAN AGNIHOTRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms.Shah waives service of notice of rule for respondent-state.

(2.) The present application is a successive bail application filed under the provisions of Sec. 439 of Code of Criminal Procedure, 1973 praying to release the applicant on regular bail who is arrested in connection with C.R.No.11196004220593 of 2022 registered before the Gotri Police Station, Vadodara for the offences punishable under Ss. 406 , 420 , 465 , 466 , 467 , 468 , 471 and 474 of Indian Penal Code.

(3.) Earlier, the application filed by the applicant being Criminal Miscellaneous Application No.20149 of 2022 which was permitted to be withdrawn with a permission to file fresh application after two months. Therefore, this application is filed as the chargesheet is now filed.