RAGHUBHAI AMIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. N.K.Majmudar for the Applicants and learned APP Mr. L.B.Dabhi for the Respondent - State of Gujarat through video conference.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR 1 1 2 0 6 0 2 0 2 0 2 1 1 9 / 2 0 2 0 registered with Kadi Police Station, District Mehsana for the offences punishable under Sections 120B , 465 , 467 , 471 and 114 of the Indian Penal Code.

(3.) Learned Advocate for the Applicants has submitted that the Applicants are apprehending their arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicants before the learned Sessions Court came to be dis-allowed. Learned Advocate for the Applicants has submitted that the co-ordinate bench has enlarged the co-accused having the identical role, on bail vide order dated 21.1.2020 passed in Criminal Misc. Application No. 1204 of 2020 and Criminal Misc. Application No. 12485 of 2020 dated 2.9.2020, and therefore, the present application may kindly be allowed on the ground of parity.