CHANDUBHAI FATESINH JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) 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. 11204033200004 of 2020 registered with Limbasi Police Station, District: Kheda for the offence punishable under Sections 143 , 147 , 148 , 149 , 302 , 323 , 325 and 504 of the Indian Penal Code.

(3.) 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 Natubhai Bhikhabhai Jadav and others (in all total 11 co-accused) have been released on regular bail by this Court (Coram: Hon'ble Mr. Justice Umesh A. Trivedi, J.) vide order dated 14.05.2020 in Criminal Misc. Application No. 6577 of 2020, thus on the ground of parity, the present applicant may be released on bail.