LALBABU SHIVNATHPRASAD KUSHVAH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) THE applicants have filed this Application under Section 439 of Code of Criminal Procedure, for enlarging them on regular bail in connection with CR No.I -358 of 2008 registered with Odhav Police Station, Ahmedabad, for the offences punishable under Sections 489 (B) (C) and 114 of I.P. Code on 14.8.2008.

(3.) EARLIER both the accused had filed bail application before this Court being Criminal Misc. Application No.15208 of 2008. At that time, this Court was not inclined to grant the same and therefore, it was withdrawn on 4.12.2008. Again both the accused present applicants have filed this successive bail application in connection with the said offence.