RAHEMANVIRABHAINATHWANI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.I-255 of 2003 registered with City Police Station, Vadodara City for the offence under Sections 302 , 395 , 397 and 114 of the IPC and under Section 135 of the Gujarat Police Act.

(2.) Heard Shri M.R.Molavi, learned counsel for the applicant and Mr. Patel , learned Public Prosecutor through Video Conferencing.

(3.) Learned Advocate for the applicant submits that the applicant of Criminal Misc. Application No.7383 of 2020 is already released on bail by this Court vide order dated 1.6.2020 who is having the same history and the same date of arrest. Therefore, on the ground of parity, the applicant may be released on bail.