BHAGWANJI SONAJI JAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No.I- 11195019200056 of 2020 registered with Deesa Rural Police Station, District Banaskantha, for the offenses punishable under Sections 323 , 326 , 294(b) , 506(2) and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant submitted that the applicant has been falsely implicated in the alleged offence. He also submitted that two other co-accused have been enlarged on anticipatory bail by the co-ordinate Bench of this Court. Copies of the said orders are placed on record at Pages-45 and 49 of the compilation. It is submitted that the co-accused, who had given stick blow on the back side of the head, has been enlarged on anticipatory bail by the co-ordinate Bench of this Court and, therefore, looking to the role attributed to the applicant, on the ground of parity, the case of the applicant be considered.