AMIT JAYKISHANBHAI MOTWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11208055200072 dated 15/05/2020 registered with D.C.B. Police Station, Rajkot City, District: Rajkot City for the offences under Sections 269 , 406 , 420 , 465 , 467 , 468 , 471 , 478 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the applicant is innocent and he has been wrongly roped in the offence. He has submitted that all other co-accused have been released on bail by this court and therefore, on the ground of parity the present applicant is entitled to bail and he is ready and willing to abide by all the conditions. Therefore, the applicant may be enlarged on regular bail by imposing suitable conditions.

(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. He has submitted that there is a prima facie case against the present applicant and parity would not be applicable to the present applicant as the alleged instruments of printing passes are found from his possession as well as 25 passes have been found. He has further submitted that the investigation is going on and charge-sheet is yet to file. Therefore, his bail application may be rejected.