ASHOK SHAMBHUJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the State.

(2.) PRESENT application has been preferred through jail by the accused Ashok Shambhuji Thakor to release him on bail in connection with the complaint / First Information Report No. I-202 of 2008 registered with Nadiad Town Police Station for the offence punishable under sections 323, 326, 427, 452, 504 and 114 of Indian Penal Code and under sec. 135 of Bombay Police Act.

(3.) THIS is a successive bail application without any change in circumstances, and hence the present application is not entertained and deserves to be dismissed and is accordingly dismissed. However, the trial is ordered to be expedited. Rule discharged.