AKASHSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 439 of the Code of Criminal Procedure, a prayer is made to enlarge the applicant on bail by imposing appropriate conditions in connection FIR being C.R. No.I-20 of 2019 lodged with Pandesara Police Station, Surat.

(2.) Learned advocate Ms. Raksha Khated for Mr. Rohitkumar Sharma appearing on behalf of applicant has submitted that applicant is an innocent person and has wrongly been arraigned and further has submitted that during the course of trial, witnesses are not cooperating with adjudicating process and as such there is no likelihood of completion of trial at the earliest and as such present successive bail application may be entertained.

(3.) At this stage, learned Additional Public Prosecutor Mr. Soaham Joshi on instruction has submitted that applicant is also having criminal antecedent and the Court decided earlier application after full-fledged hearing. It has further been submitted trial of the main case has now commenced and next date is 13/6/2023, which fact is not in dispute and as such has requested not to entertain present application.