SOYAB SULEMAN SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No.11205022200134 of 2020 registered with Khavda Police Station, District - Kachchh for the offences punishable under Sections 143 , 147 , 149 , 307 , 333 , 323 , 337 , 353 , 427 , 194 (B) and 120 (B) of the Indian Penal Code .

(2.) Heard learned Advocate Mr. Rahul K Dave for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent State through Video Conference.

(3.) Learned Advocate for the applicant-Accused has submitted that the co-accused were enlarged by the Co-ordinate Bench vide order dated 14.08.2020 in CRMA No. 11276/2020 and in another case vide order dated 04.09.2020 in CRMA No. 12654/2020 and the role attributed to the present applicant is identical to that of the other co-accused who were enlarged on regular bail by the Co-ordinate Bench, therefore, discretion may kindly be exercised on the basis of parity.