SALMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-143 of 2018 with Limbayat Police Station for the offence punishable under Sections 302 , 307 , 143 , 147 , 148 , 149 , 504 and 120(B) of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act.

(2.) Heard Mr. Bhaumik Dholariya, learned advocate for the applicant and Mr. Manan Mehta, learned APP for the respondent.

(3.) Mr. Dholariya, learned advocate for the applicant submits that co-accused Mohammad is released by this Court vide order dated 14/10/2019 passed in Criminal Misc. Application No.12313 of 2019. He further submits that the main accused is recently released on bail by the lower court. It is his further submission that other co-accused persons namely Nathu Shah, Fatu Shah, Gokra Shah and Bhama are also enlarged on bail. He submits considering the nature of offence and the role attributed to the applicant which is very similar to the other accused persons are released on bail except accused is similar. Hence, the applicant may be released on bail on such terms and conditions as may be deemed fit by this Court.