KAUSHIKBHAI RAMSWAROOP SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.Himanshu Patel waives service of notice of Rule on behalf of respondent ' State.

(2.) By way of this third successive bail application under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant has approached this Court for releasing him on bail in connection with FIR bearing CR No.11195050210611 of 2021 lodged before the Tharad Police Station for the offences punishable under Ss. 302, 364, 384, 342, 34 and 120B of the Indian Penal Code.

(3.) Earlier, the applicant had approached this Court by way of Criminal Misc. Application No.430 of 2022 which was heard in detail and since the Court was not inclined to grant regular bail to the applicant, the permission was sought to withdraw the said application and accordingly, said application was disposed of as withdrawn on 17/2/2022, however, with a liberty to the applicant to approach the concerned Sessions Court if in the event the trial does not commence within a period of 8 months.