Ashwinbhai Laljibhia Viradiya vs State Of Gujarat
2023 Latest Caselaw 7623 Guj

                                                                                   NEUTRAL CITATION




     R/CR.MA/15752/2023                              ORDER DATED: 13/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR BAIL -
                   AFTER CHARGESHEET) NO. 15752 of 2023

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                          ASHWINBHAI LALJIBHIA VIRADIYA
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR KUNAL S SHAH(5282) for the Applicant(s) No. 1
MR PRANAV TRIVEDI APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                 Date : 13/10/2023

                                  ORAL ORDER

1. This is a successive application for regular bail after charge-sheet in connection with the complaint being FIR No.11210015220088 registered with DCB Police Station, Surat City under sections 406, 420, 465, 468, 471, 120B, 34 and 114 of IPC.

2. Heard learned advocate for the applicant.

3. It appears from the record that earlier the applicant had preferred Criminal Misc. Application No.21166 of 2022 before this Court for regular bail and the said application was rejected vide order dated 01.12.2022 by way of a reasoned order. The said order passed by this Court was challenged by

NEUTRAL CITATION

R/CR.MA/15752/2023 ORDER DATED: 13/10/2023

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the applicant before the Hon'ble Apex Court by filing Special Leave to Appeal (Cri.) No.718 of 2023. The said S.L.P. was dismissed by the Hon'ble Apex Court vide order dated 23.01.2023. For ready reference, the said order dated 23.01.2023 passed by the Hon'ble Apex Court is reproduced hereunder;

"We are not inclined to interfere with the impugned judgment and order passed by the High Court, at this stage. The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of."

4. Today, before this Court, no fresh ground/s has been shown by the applicant for entertaining the present application for regular bail after charge-sheet. Hence, the application is rejected.

(SAMIR J. DAVE,J)

PRAVIN KARUNAN