ANILBHAI SUKHABHAI KHAMBHALIYA 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- 144 of 2019 registered with Ghogha Police Station, District: Bhavnagar for the offence punishable under Sections 323 , 324 , 326 , 504 and 114 of the Indian Penal Code, under Section 135 of the G.P. Act and Section 40 of the Money Lenders Act.

(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 co-accused of this case have been released on bail by the learned Sessions Court concerned, thus on the ground of parity, present applicant may be 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.