SHAILESH NARANBHA BHATANE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Chetna Shah waives services of Rule on behalf of the respondent State.

(2.) The applicant has filed this Application for enlarging him on regular bail in connection with CR No.I-302 of 2008 registered with Naroda Police Station, Ahmedabad, for the offences punishable under Sections 392, 411, 414, 379, 356 and 114 of LP. Code.

(3.) From the record it appears that the applicant had first filed Criminal Misc. Application No. 811 of 2009 for enlarging him on bail. The said application was dismissed as withdrawn by the applicant on 27.01.2009. Thereafter, this very applicant filed another bail application being Criminal Misc. Application No. 2866 of 2009 for enlarging him on regular bail. The said application was heard at length and when this Court was not inclined to grant the application, the learned Advocate appearing on behalf of the applicant sought permission to withdraw the said application. The said Criminal Misc. Application No.286.6 of 2009 was also dismissed as withdrawn by the applicant on 17.4.2009, And now the very applicant has filed the present Criminal Misc. Application No.9185 of 2009 for enlarging him on bail. Before dealing with this application it is required to be observed that there is no change of circumstances or no new ground has been shown by the applicant to enlarge him on bail, except the change of learned Advocate by the applicant.