ALIMAHMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri Nayankumar V. Shukla for the applicant and learned APP Ms. Mehta 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 on regular bail in connection with F.I.R. registered as C.R. No.I-21 of 2018 with Adalaj Police Station, District:- Gandhinagar, for the offences punishable under Sections 395 and 341 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned Advocate Shri Nayankumar V. Shukla for the applicant submits that co-accused of the same offences has been released by this Court vide orders dated 18.06.2018 passed in Criminal Misc. Application No.10201 of 2018 and 20.06.2018 passed in Criminal Misc. Application No.12020 of 2018 and whereas another co-accused has been released by this Court vide order dated 27.02.2019 passed in Criminal Misc. Application No.1070 of 2019. Thus claiming parity, learned Advocate submits that the applicant may be released on regular bail by this Court.