NAVGHANBHAI BHOPABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with CR-I/11196002200184 of 2020 registered with Bapod Police Station, District : Vadodara for the offences punishable under Sections 120(B) , 406 , 420 , 465 , 467 , 468 , 471 and 114 of Indian Penal Code.

(2.) Heard learned Advocate Mr.Yash N. Nanavaty for the Applicant and learned APP Mr. H.K. Patel for the Respondent State through Video Conference. Submission of the Parties:

(3.) Learned advocate for the applicant has submitted that the role attributed to the present applicant is very minor. Learned advocate for the applicant has further submitted that in the present case the prime role is of Mr.Jignesh S. Shah, who has been enlarged on bail vide order dated 20.08.2020 in Criminal Misc. Application No.10798 of 2020 (Jignesh S. Shah v/s. State of Gujarat) and the other co-accused have been enlarged on bail vide Criminal Misc. Application No. 11037 of 2020 dated 25.08.2020 (Rajubhai B. Bharwad v/s. State of Gujarat) and Criminal Misc. application No.8620 of 2020 dated 29.06.2020 (Govindbhai K. Bharwad v/s. State of Gujarat) and only the present accused is left out.