KAUSHIK BHIKHABHAI PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11197046200107 of 2020 registered with Shinor Police Station, Dist: Vadodara (Rural), for the offence under Sections 409 , 406 , 420 and 114 of the IPC.

(2.) Learned advocate appearing on behalf of the applicant submits that the other co-accused having been already enlarged on regular bail by this Court and considering the role of the present applicant, it is almost similar with the co-accused. Therefore, principle of parity would apply in the present case and the benefit may kindly be extended to the present applicant. He further submitted that, the applicant is ready and willing to deposit Rs.7.50 lakhs within three weeks if this Court may deem it fit to enlarge on regular bail.

(3.) Learned APP appearing on behalf of the respondent - State has opposed grant of regular bail looking to the nature and gravity of the offence. Therefore, this Court may not exercise its discretion in favour of the applicant.