NATWARSINH BHARATSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. I- 33 of 2019 registered with Kankanpur Police Station, District: Panchmahal for the offence punishable under Sections 489(B)(C) , 34 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. Learned advocate for the applicant submits that the co-accused Ramansinh B. Jadav and Ajitsinh Vaghjibhai Parmar have been released on regular bail by this Court vide order dated 25.02.2020 (Coram: Hon'ble Mr. Justice V. M. Pancholi, J.) in Criminal Misc. Application No. 1947 of 2020 and Criminal Misc. Application No. 23433 of 2019 respectively. Thus, on the ground of parity also the applicant may released on bail.

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