VAHID YUSUF MITHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor, Ms. Nisha Thakore, waives service of notice of rule on behalf of 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 - 73 of 2019 registered with Godhra 'B' Division Police Station, District : Panchmahalas, for offence under Sections 307 , 332 , 353 , 143 , 147 , 148 , 149 , 186 , 279 , 504 , 506(2) , 120(B) and 34 of the Indian Penal Code and Section 135 of Gujarat Police Act.

(3.) Mr. S.S. Saiyed, learned advocate for the applicant, submitted that as per the FIR, present applicant - Vahid Yusuf Mitha and other co-accused were armed with wooden logs and sticks. He further submitted that the similarly situated co- accused have been enlarged on bail by this Court. Thus, by invoking principle of parity, he prayed for regular bail.