YUVRAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11200050220967 of 2022 registered with Nana Pondha Police Station District Valsad for the offence punishable under Ss. 489(B)(C) and 114 of the Indian Penal Code.

(3.) 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. That, other co-accused namely Mohjibhai Vartha has been released on regular bail by coordinate bench of this court in Criminal Misc. Application No. 17749 of 2022 on 13/10/2022 and thus, on the ground of parity, the applicant may be released on regular bail. That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant and therefore, he has requested to enlarge the applicant on regular bail.