LAWS(GJH)-2019-8-92

SAUKAT MAYUDDIN SHAIKH Vs. STATE OF GUJARAT

Decided On August 20, 2019
Saukat Mayuddin Shaikh Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present application is filed under Sectio 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.I?36/2015 registered with Bharuch 'B' Division Police Station for offence under Sections 307, 323, 504 and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicant submits that the applicant came to be enlarged on regular bail by the concerned Sessions Court in connection with an FIR being C.R. No.I?36/2015 registered with Bharuch 'B' Division Police Station on certain terms and conditions, however, as the applicant did not remain present before the concerned trial court, non?bailable warrant came to be issued against him and in pursuance thereto, the applicant has been arrested and since last more than 5 months, he is in jail.

(3.) Learned advocate, after taking instructions from the father and wife of the applicant, who are personally present in the Court, further submits that the applicant will not remain present before the concerned trial court and will cooperate with the trial. He, therefore, submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.