PATEL DINESHKUMAR RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Dharmik R.Barot for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent State through video conference.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being I - 34 of 2020 ( 11206033201092) registered with Unjha Police Station, District: Mehsana for the offenses punishable under Sections 409, 420 and 120-B of Indian Penal Code, Section 53 of Disaster Management Act and Section 3 and 7 of Essential Commodities Act.

(3.) Learned advocate for the applicant has vehemently argued that in the present case the applicant is an innocent person and he has not committed any offence and therefore, he may be enlarged on anticipatory bail as per settled principle of law. He further submitted that the co-accused have been granted anticipatory bail as well as regular bail by the Co-ordinate Bench of this Court (i) in Criminal Misc. Application No. 9399 of 2020 in case of Rajput Vijaji Gopalji V/s. State of Gujarat dated 13.8.2020 (ii) Criminal Misc. Application No. 103712020 in case of Sen Dineshkumar Shivrambhai Vs. State of Gujarat dated 11.8.2020 (iii) Criminal Misc. Application No. 11337 of 2020 in case of Dipikaben Bhaveshbhai Patel Vs. State of Gujarat dated 20.8.2020 and (iv) Criminal Misc. Application No.10473 of 2020 in case of Parmar Vijaybhai Babubhai Vs. State of Gujarat dated 11.8.2020 and therefore, parity may kindly be extended. He further submitted that the applicant will keep himself available during the course of investigation and trial also, and will not flee from justice, therefore, the discretion may kindly be exercised in favour of the applicant and application may kindly be allowed.