THAKOR ARUNJI PARMAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.NO.I.48 of 2019 registered with Bilasana Police Station, District Patan, which was cancelled pursuance to the order passed by the learned Trial Court dtd. 22/4/2024.

(3.) Learned Advocate Mrs.Mulik M. Soni appearing on behalf of the applicant submits that initially the bail was granted by the learned Special Court on 29/11/2019. However, he could not remain present and because of that, non bailable warrant was issued and in execution of non bailable warrant, he was arrested and taken into custody on 15/9/2023. Learned advocate Mr. Soni submits that he would corporate with the trial and would remain present before the learned trial Court and also deposit Rs.25,000.00 towards surety before the Learned Trial Court and pressed to grant the present application for grant of regular bail.