ASHOK MOHANBHAI SHETHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent ?State.

(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 CR No. 11203024201574 of 2020 registered with Junagadh "B" Division Police Station, Dist: Junagadh for the offence punishable under Sections 306 , 323 , 294(b) , 506 of the Indian Penal Code and Sections 40, 40(c)(d) of the Money Lendeing 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 Dhirubhai Sarmanbhai Sutreja has been released on Anticipatory Bail by this Court (Coram: Hon'ble Ms. Justice Sangeeta K. Vishen) vide order dated 10.06.2020 in Criminal Misc. Application No. 8049 of 2020; co ?accused namely Vanrajbhai Chanprajbhai Vasiya has been released on Anticipatory Bail vide judgment and order dated 28.05.2020 passed by learned District and Sessions Court, Junagadh in Criminal Misc. Application No.301 of 2020; co ?accused Bachubhai Ukabhai Odedara has been released on Regular Bail vide judgment and order dated 28.05.2020 passed by learned District and Sessions Court, Junagadh in Criminal Misc. Application No.304 of 2020; co ? accused Vishal Sureshbhai Mulchandani has been released on Regular Bail vide judgment and order dated 20.05.2020 passed by learned District and Sessions Court, Junagadh in Criminal Misc. Application No.297 of 2020, thus on the ground of parity, the present applicant may be released on bail.