HARSHADRAY NARMADASHANKAR PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present successive application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R. No.185 of 2015 registered with Vatva Police Station, Ahmedabad for the offences punishable under Ss. 304 , 313 , 314 , 120(B) and 114 of the Indian Penal Code, 1860 as also under Sec. 22 of Pre-Natal Diagnostic Techniques (PNDT) Act, 1994.

(2.) It is the case of the applicant that earlier the applicant had filed an application for anticipatory bail under Sec. 438 of the CrPC which was dismissed by this Court. That, thereafter the applicant had preferred a petition being Special Criminal Application (Quashing) No.5801/2015 under Sec. 482 of the CrPC, wherein following order was passed on 6/10/2015:

(3.) While issuing notice in the present application, following order was passed on 17/2/2023: