GAURAV BIDRE Vs. STATE OF GOA

JUDGEMENT

(1.) This is the fourth application for Bail filed by the Applicant before this Court, who has been charged for the offences under Sec. 365, 342, 302 and 201 of the IPC. The earlier bail application has been rejected by this court on 6/11/2023 after taking into consideration the material on record in the chargesheet. The second bail application was filed on the ground that the trial is not progressing and no trial programme is fixed. The said application was withdrawn vide order dtd. 23/4/2024 with liberty to move the bail application before the trial court on the aforestated grounds.

(2.) Thereafter the Applicant filed an application for bail before the trial court and even the witnesses were being examined before the trial court. It is informed to the Court that till date 4 witnesses have been examined.

(3.) This Court vide order dtd. 6/11/23 has rejected the bail application after taking into consideration the merits of the case and therefore in the absence of any change in circumstances, as far as merits of the case are concerned, this application cannot be entertained on the same grounds.