PRATAPBHAI ANAKBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waive service of rule for the Respondent-State.

(2.) This is the third successive application for regular bail filed by the applicant, under Sec. 439 of the Code of Criminal Procedure, 1973 ('the Code, in brief), seeking regular bail in connection with the offence registered as C.R. No. I/54/2018, dtd.: 1/9/2018, with Thangadh Police Station, District: Surendranagar, for the offence punishable under Ss. 302 , 114 , 506(1) of the Indian Penal Code, 1860, and Ss. 27 and 30 of the Indian Arms Act, 1878, and Sec. 135 of the Gujarat Police Act.

(3.) Learned Advocate, Mr. Mehta, appearing for the applicant, initially, tried to make submissions on the merits of the case of the applicant. However, in view of the fact that, earlier, on two occasions, this Court considered the arguments made on behalf of the applicant on merits and permitted the learned Advocate appearing for the applicant, at the relevant point of time, to withdraw regular bail applications, i.e. Criminal Misc. Application No. 4699 on 2019 and Criminal Misc. Application No. 1997 of 2020, learned Advocate, Mr. Mehta, was asked to point out the change in circumstances.