HARISINH AJITSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.L.B. Dabhi waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I­45/2002 registered with Prabhash Patan Police Station for offence under Sections 307, 326, 188, 34 and 120(B) of the Indian Penal Code, and Sections 25(1)B,A and 27 of the Arms Act.

(3.) Learned advocate for the applicant submits that the applicant was arrested in connection with the present FIR, which is filed in the year 2002 and, thereafter, he was enlarged on regular bail by the concerned Sessions Court, however as the applicant did not remain present before the trial court during the course of trial, non­bailable warrant came to be issued against the applicant and pursuant to which, the applicant is arrested and he is in jail since 10.02.2018. Learned advocate for the applicant submits that now the applicant will regularly remain present in the trial and will cooperate with the trial. Learned advocate, under the instructions, states that the applicant will also ready to mark his presence before the concerned Police Station.