NARESH RAMSINGH PANJALAL ROTH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I­C.R.No.177 of 2010 registered with the Ramol Police Station, Ahmedabad for the offence punishable under Sections 306 of the Indian Penal Code.

(2.) The learned advocate appearing on behalf of the applicant submits that investigation is over and charge­sheet is filed. He further submits that accused has already been enlarged on regular bail as per order dated 22.07.2010 passed by learned City Civil and Sessions Court, Ahmedabad in Criminal Misc. Application No.2286 of 2010. However, before the Metropolitan Magistrate, the applicant did not remain present for a long period, as a result of which non­bailable warrant came to be issued and he is in custody since 30.03.2016. He, therefore, submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP appearing on behalf of the respondent­ State has opposed grant of regular bail looking to the nature and gravity of the offence.