LAWS(GJH)-2021-6-38

ROHIT GOPALBHAI GONDALIYA Vs. STATE OF GUJARAT

Decided On June 04, 2021
Rohit Gopalbhai Gondaliya Appellant
V/S
STATE OF GUJARAT Respondents

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. 11192011210054 of 2021 registered with Bopal Police Station, District: Ahmedabad for the offences punishable under Sections 365, 394 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. Learned advocate for the applicant further submits that co accused accused no.2 Bhavin @ Banni Gajera has been released on regular bail by this Court (Coram: Hon'ble Mr. Justice Ilesh J. Vora) vide order dated 29.04.2021 in Criminal Misc. Application No. 5247 of 2021, thus on the ground of parity, the present applicant may be released on 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.