MANISHKUMAR RAMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant-accused has filed this Criminal Misc. Application under Section 438 of the Criminal Procedure Code, 1973, claiming relief in terms of Para 6(A) and (B) as under:

(2.) Mr. D.A.Sankhesara, learned advocate for the Applicant has submitted that there is no specific allegation against the present Applicant. The applicant will be available during the course of investigation and will not flee from justice. That the Accused No.1 - Pratik Jitendrabhai Soni, Accused No.2 - Pradipkumar Prakashchandra Soni, Accused No.5 - Subhashkumar Chimanbhai Patel and Accused No. 6 - Dharmendrakumar Ishwarlal Chauhan are released on anticipatory bail by this Court (Coram: Vipul M. Pancholi,J). Learned Advocate therefore claimed parity.

(3.) Mr. H.K. Patel, learned APP for the respondent State submitted that looking to the facts and circumstances of the case, just and appropriate order is required to be passed.