DHANARAJSINH RAJENDRASINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being Prohibition C.R.No. 5 of 2019 registered with Panthawada Police Station, Dist: Banaskantha for the offence punishable under Sections 65(A)(E) , 98(2) of the Prohibition Act and under Section 406 , 420 , 465 , 467 , 468 , 471 and 120(B) of Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. Learned advocate for the applicant further submits that co-accused Manpreetsingh Chamkuvarsingh Jaat (Sikh) has been released on regular bail by this Court (Coram: Hon'ble Mr. Justice Vipul M. Pancholi, J.) vide order dated 18.07.2019 in Criminal Misc. Application No. 10519 of 2019, thus on the ground of parity, the present applicant may be released on bail.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent State has opposed grant of regular bail looking to the nature and gravity of the offence. I have heard learned advocates appearing on behalf of the respective parties. In the facts and circumstances of the case and considering the fact that the nature of allegations made against the applicant in the FIR as well as considering the ground of parity, as the co-accused of this offence has been released on bail by this Court, I am of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail.