UKKADBHAI SUMANBHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.I-75/2019 registered with Rajpipla Police Station, Dist: Narmada, for the offence under Sections 302 , 323 , 504 and 114 of the Indian Penal Code and Section 135 of the G.P. Act.

(2.) Learned advocate appearing on behalf of the applicant submits that the co-accused named Hareshbhai Laxmanbhai Tadvi has been released on regular bail by this Court on 05.12.2019 passed in Criminal Misc. Application No. 20082 of 2019 and therefore, on the ground of parity also, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent - State has opposed grant of regular bail looking to the nature and gravity of the offence.