YUVRAJ SHANKARBHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Code of Criminal Procedure in relation to the FIR being I-CR No. 11823017200427 of 2020 registered with Rajpipla Police Station, Narmada on 18.04.2020 for the offences punishable under Sections 143 , 147 , 148 , 149 , 323 , 324 , 504 , 506(2) , 395 , 397 of the Indian Penal Code.

(2.) The applicant along with other co-accused had approached the learned Sessions Court, Rajpipla by way of Criminal Misc. Application No. 112 of 2020 for regular bail, as the Sessions Court has parallel powers to release under section 439 of the Code of Criminal Procedure.

(3.) It emerges from the record that other three co-accused have already been granted regular bail by the learned Additional Sessions Judge, District: Narmada on 14.05.2020, whereas, the application for regular bail filed by the present applicant has been rejected. Aggrieved by the same the applicant is before this Court requesting the Court to exercise its discretion for grant of regular bail during the course of investigation.