DARSHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 CR-I-98 of 2019 registered with Ghogha Road Police Station, District Bhavnagar for the offence punishable under Sections 302 , 323 , 504 and 114 of the Indian Penal Code and Section 135 of G.P. Act.

(2.) 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 Kishanbhai S/O Jasubhai Chauhan has been released on regular bail by this Court (Coram: Hon'ble Mr. Justice A.Y. Kogje, J.) vide order dated 06.12.2019 in Criminal Misc. Application No. 20503 of 2019, thus on the ground of parity, the present applicant may be released on bail.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.