SANJAYSINH NAVALSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) e 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- 11192018200079 of 2020 registered with Dhandhuka Police Station, District: Ahmedabad for the offence punishable under Sections 399 and 468 of the Indian Penal Code and under Section 25 (1-B) (A) of the Arms Act .

(2.) Learned advocate for the applicants submits that considering the nature of allegations, role attributed to the applicant , the applicants may be enlarged on regular bail by imposing suitable conditions. Learned advocate for the applicants submits that co-accused namely Salimbhai Babubhai Pathan has been released on regular bail by this Court (Coram: Hon'ble Mr. Justice R P Dholaria, J.) in Criminal Misc. Application No. 6426 of 2020 vide order dated 30.04.2020 and another co-accused Sureshbhai alias Bansi Nanjibhai has been released on bail by the learned Sessions Court, Ahmedabad (Rural), thus on the ground of parity the applicants may be released on regular bail.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.