PRATAPBHAI RAMABHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate A.A. Zabuawala for the applicant and learned APP Ms. M.H. Bhatt for the Respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused viz. PRATAPBHAI RAMABHAI RATHVA has prayed for anticipatory bail in connection with the FIR being C.R. No. 11184012210191 of 2021 registered with Chhotaudepur Police Station, District: Chhotaudepur for the offences punishable under Ss. 379 and 114 of the Indian Penal Code and under Sec. 3 of Gujarat Mineral (Illegal Transportation and Storage of Minerals) Amended Rules, 2005, 2016, 2017 and under Ss. 4(1), 4(1) (a) of Mines and Mineral (Regulations and Development) Act, 1957.

(3.) Learned advocate for the applicant has submitted that the similarly situated co-accused has been enlarged on anticipatory bail by this Court vide order dtd. 25/11/2021 in Criminal Misc. Application No. 17878 of 2021. Hence, discretion may kindly be exercised in favour of the applicant on the ground of parity.