HASMUKHBHAI SHANKARBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Patel, learned advocate for the applicant and Ms.Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.I - 11193024200483 of 2020 registered with Jafarabad Police Station, District: Amreli for the offences punishable under Sections 395, 323, 504, 337, 338, 427, 452, 109, 117, 143, 145, 149, 151, 152, 153, 188, 269, 270, 120(B) and 34 of the Indian Penal Code, under Section 3 of the Epidemic Act, under Section 135 of the Gujarat Police Act and under Section 51(b) of the Disaster Management Act.

(3.) Learned advocate appearing for the applicant submits that almost all the accused have been released on bail by this Court as well as Sessions Court and main accused who gathered crowd are also enlarged on bail by the Sessions Court. He further submits that on the ground of parity, the present application may also be considered. He further submits that considering the nature of evidence, role attributed to the applicant and punishment prescribed, this application for bail may kindly be considered and the applicant may be released on bail on stringent conditions.