BALVANTSINH 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- 11189001200055 of 2020 registered with Halvad Police Station, District: Morbi for the offence punishable under Sections 65 (A)(E), 116 (b), 81, 83, 98 (2) of the Prohibition Act and Sections 465 , 467 , 468 , 471 , 120(B) 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 further submits that co-accused Dinesh Kohlaram Bisnoi has been released on regular bail by this Court (Coram: Hon'ble Mr. Justice R. P. Dholaria, J.) vide order dated 06.05.2020 in Criminal Misc. Application No. 6609 of 2020, thus on the ground of parity, the 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.