LAWS(GJH)-2008-11-8

JAGDISHBHAI POPATBHAI KHOKHANI Vs. STATE OF GUJARAT

Decided On November 24, 2008
Jagdishbhai Popatbhai Khokhani Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE . Learned APP Mr. Maulik Nanavati waives service of Rule on behalf of the respondent - State.

(2.) THE present applicant - original accused in CR No.I - 44 of 2008, registered with Varachha Police Station, Surat, for the offences punishable under S.306, S.504, S.498 - A and 114 of Indian Penal Code and under S.3 and S.7 of Dowry Prohibition Act, has filed this Application under S.439 CrPC for enlarging him on Bail. Since 27.1.2008 the applicant is in judicial custody.

(3.) AFTER filing of charge - sheet the present applicant preferred bail application before the Sessions Court, Surat, being Criminal Misc. Application No. 852 of 2008. The said application came to be dismissed by the learned Presiding Officer, Fast Track Court, Surat vide order dated 12.6.2008. However, the co - accused in the said case, who has filed Criminal Misc. Application No. 633 of 2008, was released on bail.