(1.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 120(B), 406, 420, 465, 467, 471 and 114 of the Indian Penal Code for which FIR came to be registered at C.R. No.I-11196030200053 of 2020 with Sayajiganj Police Station.
(2.) Heard Mr.Dhanvin Puj, learned advocate for the applicant and Ms.Nisha Thakore, learned APP, for the respondent -State. This is an application for bail, successive in nature, filed by the accused No.2. By an order dated 21.09.2020, this Court had rejected the application for regular bail. At that point of time, one of the reasons that weighed with the Court was that the accused no.1 was absconding.
(3.) Mr.Dhanvin Puj, learned advocate for the applicant, would submit that due to the changed circumstances, namely, inasmuch as the then absconding accused No.1 -Manish Chandrakant Shah was released on regular bail by an dated 17.03.2021 passed in Criminal Misc. Application No. 2680 of 2021 claiming parity, the applicant requires to be enlarged on bail. He would further submit that he has instructions that the applicant is willing to deposit an amount of Rs.5 lakhs before the trial Court, where the trial is pending.