TATHYA PRAGNESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed this Application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) for enlarging the applicant on Regular Bail in connection with FIR being C.R. No.11191069230241 of 2023 registered with S.G. Highway-02, Traffic Police Station, District:Ahmedabad City for the offence punishable under Ss. 279, 337, 338, 304, 504, 506(2), 114 of the Indian Penal Code and Ss. 177, 184, 134(b) of the Motor Vehicles Act.

(2.) Heard learned senior advocate Mr.I.H.Syed with learned advocate Ms.Zeal Shah appearing for the applicant and learned Public Prosecutor Mr.Hardik A. Dave for the Respondent - State.

(3.) Learned senior advocate for the applicant submitted that the investigation of the offence is over and charge-sheet has been filed. He submitted that earlier, the applicant had preferred Criminal Misc. Application No.19868 of 2023, which was allowed to be withdrawn by this court vide order dtd. 20/12/2023. While permitting the applicant to withdraw the said application, a liberty was granted to the applicant to file an application afresh after a period of six months if the trial did not progress satisfactorily in the meantime. The trial, admittedly, has not proceeded in the meantime.