FATANKHAN MAJIKHAN SINDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Dev Patel for learned Advocate Shri Dharm K. Raval for the applicant and learned APP Ms. Moxa Thakkar for the respondent-State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for being released him on regular bail in connection with F.I.R. registered as C.R. No.11195035200577 of 2020 with Palanpur Taluka Police Station, District:- Banaskantha, for the offences punishable under Sections 365, 392 and 341 of the Indian Penal Code.

(3.) Learned Advocate Shri Patel for the applicant submits that the applicant has not been named in the complaint originally and whereas all the accused have been arrested later on. He has drawn attention of this Court to the order dated 27.01.2020 passed in Criminal Misc. Application No.31 of 2021 by the Coordinate Bench of this Court (Coram: Dr. A.C. Joshi, J.), whereby the co-accused Madanlal @ Madanram Prahladram Meghwal, who has been arraigned as accused No.1 in the charge-sheet, had been enlarged on regular bail. He, therefore, requests that the benefit of the same may also be made available to the present applicant. He further submits that the applicant may be released on regular bail by this Court after imposing suitable conditions.