SAJALBEN AJAYBHAI BHARDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-24 of 2019 registered with Sheel Police Station, District: Junagadh for the offences under Sections 302, 328, 201 and 120(B) of the Indian Penal Code.

(2.) Heard Mr. Ashok Parmar, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.

(3.) Mr. Parmar, learned advocate for the applicant submits investigation is over and chargesheet is filed. He submits that the applicant is not named in the FIR. It is his further submission that the applicant is arrested on the basis of statement of co-accused Bhupendrabhai Trikambhai Bharda. It is his further submission that co-accused Manishaben Bhupendrabhai Bharda against whom similar allegations are there is released on bail by a coordinate bench of this court. Hence, he urges that looking to the nature of the allegation and evidence, the applicant may be enlarged on bail on appropriate terms and conditions.