SURESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant - Suresh @ Suro @Ajay S/O Jivrajbhai Lagharabhai Makwana has filed this Application under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR being I-CR.NO.264 of 2018 registered with Nilambaug Police Station, Bhavnagar for the offences punishable under Sections 302 , 396 , 397 , 449 , 120-B , 34 , 114 , 201 and 506 (2) of Indian Penal Code read with Section 135 of Gujarat Police Act.

(2.) Heard learned Advocate Mr. Tatvdeep Jani for the Applicant and learned APP Mr. Chintan Dave for the Respondent - State through Video Conference.

(3.) Learned Advocate for the Applicant / Accused has submitted that the co- ordinate bench (Coram: Hon'ble Mr. Justice Vipul M.Pancholi) in Criminal Misc. Application No.13611 of 2019 dated 22.8.2019 and (Coram: Mr. Justice A.Y.Kogje) in Criminal Misc. Application No. 19326 of 2019 dated 22.11.2019 and Criminal Misc. No.21942 of 2019 dated 27.12.2019 on both the occasions discretion were exercised and the co-accused who have graver role has been enlarged on regular bail and therefore, on the basis of doctrine of parity, the present application may kindly be allowed.