KISHOR KANJI BHANUSHALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. K. T. Dave, learned Additional Public Prosecutor waives service of rule on behalf of the respondent.

(2.) Present application is filed on 1-4-2006, though the memo is signed on 24-3-2006. An urgent note was filed on 3-4-2006. These dates are mentioned to show how the matter is conducted. Earlier, this very applicant (original-accused No. 3) had moved this Court by Misc. Criminal Application No. 6586 of 2004. That Misc. Criminal Application was filed on 16-7-2004. The record goes to show that this application was filed along with Criminal Appeal No. 1179 of 2004. The said Misc. Criminal Application was disposed of by this Court (Coram : C. K. Buch, J.) by order dated 16-8-2004. For the ready reference, the order is reproduced in toto :

(3.) Mr. Agrawal, the learned Advocate for the applicant submitted that it is on account of expiry of the aforesaid period of 'one year', mentioned in the aforesaid order that the present application is filed for grant of bail. The relief prayed for is as under :