RAFIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Maithili Mehta, learned APP waives service of notice of Rule for and on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11207002200061 of 2020 registered with Godhar A "B" Division Police Station, Dist: Pachmahal, for the offence under Sections 394 , 324 , 323 , 504 , 506(2) and 114 of the Indian Penal Code and Section 135 of the G.P. Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that the co-accused being Bilal Yakub Bakkar has been released on regular bail by this Court on 16.03.2020 in Criminal Misc. Application No. 5409 of 2020 and therefore, looking the nature of offence and on the ground of parity, the applicant may be enlarged on regular bail by imposing suitable conditions.