PARSHOTTAMBHAI 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.I-11208001200028/2020 registered with Mahila Police Station, Rajkot City, District: Rajkot for the offences under Sections 376(D) , 323 , 50(2) 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. That the original accused No.1, who has allegedly committed the offence and thereafter, he had called the applicant and other accused at the place of incident. It is contended that more serious allegations are against the original accused No.1 who is already enlarged on bail by this Court in CR.M.A.No.7719 of 2020. So applying the principle of parity, 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.