KARANSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with I-C.R. No. 11201017200003 of 2020 registered with CID Crime Border Zone, Bhuj Police Station, Kachchh for the offences punishable under Sections 409 , 406 , 465 , 467 , 468 , 471 and 120(B) of IPC.

(2.) Heard learned Advocate Ms. Kruti M. Shah for the Applicant, learned APP Mr. Chintan Dave for the Respondent - State of Gujarat and learned Advocate Mr. Dhruruaj M. Rana for the Complainant through Video Conference.

(3.) Learned Advocate for the Applicant Ms. Kruti M. Shah has relied upon the orders passed by the Coordinate Bench of this Court (Coram: Paresh Upadhyay,J) dated 1.6.2020 passed in Criminal Misc. Application No. 5087 of 2020 and order passed by this Court (Coram:Vipul M. Pancholi,J) dated 3.2.2020 in Criminal Misc. Application No.20532/2019 whereby the Court has enlarged the co-accused of similar FIRs. She has therefore prayed that discretion may kindly be exercised and regular bail be granted to the Applicant Accused.