KULDIPBHAI DIPAKBHAI CHAROLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of Rule on behalf of the respondent - State.

(2.) 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 I 150 of 2018 registered with Surendranagar City 'A' Division Police Station, Surendranagar for the offence punishable under Sections 307 , 326 , 325 , 504 , 506(2) , 120B of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned Advocate appearing on behalf of the applicant submitted that the applicant was enlarged on bail on conditions granted by this Court vide order dated 01.08.2019 passed in Criminal Miscellaneous Application No.7389 of 2019. According to his submission, similarly situated accused was also released on bail and for non compliance of the conditions of bail order whose bail also came to be cancelled has been granted bail by this Court vide order dated 07.05.2020 passed in Criminal Miscellaneous Application No.6625 of 2020. According to his submission, the case of the present applicant is also exactly similar so far as the present application is concerned with that of the co-accused - Sunilbhai @ Sonu Labhubhai, who has been enlarged on bail vide order dated 07.05.2020, and therefore, he has requested to enlarge the applicant on bail.