RAMBHAI JAYESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11198035220627 of 2022 registered with Mahuva Police Station, District Bhavnagar for the offence punishable under Ss. 307, 353, 34 of the Indian Penal Code, Ss. 25(1) (a), 27 and 29 of the Arms Act and Sec. 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. That, earlier the applicant has filed application for releasing him on bail being Criminal Misc. Application No. 19803 of of 2022 which was permitted to be withdrawn vide order dtd. 28/11/2022 That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant, and therefore, he has requested to enlarge the applicant on regular bail.