SATYENDRAKUMAR @ SACHIN RAMAVATAR SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned Additional Public Prosecutor Mr. Rakesh R. Patel waives service of notice of Rule for and on behalf of the respondent -State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the I -C.R.No.193/2013 registered with the Mehsana City 'B' Division Police Station for the offences punishable under Sections 399 and 402 of the Indian Penal Code, under Sections 25(1)AA and 29 of the Arms Act and under Section 135 of the Gujarat Police Act.

(3.) The applicant was enlarged on regular bail by an order dated 21.01.2014 passed in Criminal Miscellaneous Application No.21/2014 by the learned Sessions Judge, Mehsana in connection with the above cited offences. However, during the course of trial, on two occasions, the applicant failed to remain present before the trial Court, as a result of which a non - Bailable Warrant came to be issued, pursuant to which, the applicant came to be arrested. The applicant therefore, made an application for regular bail before the Sessions Court which came to be rejected.