HARESHBHAI KARMANBHAI ALGOTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) 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 C.R.No. I- 169 of 2019 registered with Ghogha Road Police Station, District: Bhavnagar for the offences punishable under Sections 364A , 387 , 34 and 120(B) of the Indian Penal Code and under Section 135 of the G.P. Act.

(3.) 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 Gopal Alias Handle Sajanbhai Mer has been released on regular bail by this Court (Coram: Hon'ble Mr. Justice R. P. Dholaria, J.) vide order dated 05.05.2020 in Criminal Misc. Application No. 6542 of 2020 and another co-accused Jayeshbhai Togabhai Mer has been released on regular bail by this Court (Coram: Hon'ble Mr. Justice G. R. Udhwani, J.) vide order dated 08.05.2020 in Criminal Misc. Application No. 6540 of 2020. Thus on the ground of parity, the applicant may be enlarged on regular bail by imposing suitable conditions.