VIKRAMSINH RANJEETSINH BHATI 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 C.R.No. I- 2 of 2020 registered with Vadodara CID Crime Police Station, District: Vadodara for the offences punishable under Sections 420 , 406 and 468 of the Indian Penal Code; Section 3 of Gujarat Protection of Interest of Depositors Act, 2003 and Sections 3, 4 and 5 of the Prize Chits and Money Circulation Scheme (Banning ) Act, 1978.

(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 Rakeshkumar Ramprasad Saroj has been released on regular bail by this Court vide order dated 28.07.2020 in Criminal Misc. Application No.9785 of 2020, 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 strongly objected the submissions made by learned advocate for the applicant and argued that Section 3 the GIPD Act is applied by the prosecution and Rs.25 lakhs was deposited in the account of the present applicant and he has purcha9641sed the land in his name by using status as farmer. It is further submitted that the role of the present applicant is more than serious rather than the role played by the co-accused Rakeshkumar Ramprasa Saroj who is released on regular bail by this Court vide order dated 28.07.2020 passed in Criminal Misc. Application No.9785 of 2020. It is further submitted that the ground of parity would not available to the present applicant as serious offence is committed by the present applicant and prima facie involvement is found from the investigation papers and therefore, no lenient view should be taken by this Court by enlarging present applicant. Hence, it is requested by her to dismiss present application.