ARJUNSINH SHANABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for regular bail under section 439 of the Code Criminal Procedure in connection with the FIR being I CR No. 101/2017 registered with Karjan Police Station for the offences punishable under Sections 406 , 420 , 120B , 465 , 467 , 468 , 471 of Indian Penal Code read with sections 3(1) (f), 3(2)(5)(a) of the Atrocities Act has been preferred.

(2.) On 17.7.2017 this Court passed following order :

(3.) The matter came to be posted on different dates. It would be vital to reproduce the order dated 27.7.2017 :