SAJID ALIAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. M.D.Mehta, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) This is a regular bail application filed under section 439 of the Code of Criminal Procedure in connection CR.No.I-156 of 2019 registered with Gogha road police station for the offences punishable under sections 307 and 120B of the Indian Penal Code and section 135 of the Gujarat Police Act.

(3.) The applicant has approached this Court essentially on the principle of parity. He has been allegedly involved in giving pipe blows to the complainant and of allegedly causing fracture to him. It is urged by Ms. Shrusti Thula, learned advocate for the applicant, that the graver offences have been committed by both the co- accused Afzal Dabhi and Kamal Rehman who are enlarged on regular bail by this Court respectively in Criminal Miscellaneous Application No. 6266 of 2020 (Coram R.P. Dholaria), J.)vide order dated 28.04.2020 and in Criminal Miscellaneous Application No. 1940 of 2020 (Coram: Vipul M. Pancholi, J.) vide order dated 24.02.2020. The role of the present applicant is not so severe, as had been attributed to those two co- accused. Therefore, she has urged that the Court may grant regular bail to the present applicant.