KRUNAL SAILESHBHAI HARIYAWALA 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 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 I-C.R.No. 11212062220121 of 2022 registered with Vapi Railway Police Station, Valsad for the offence punishable under Ss. 2(xii), 20(b) ii(c) read with Sec. 29 of the NDPS Act and Ss. 67, 164 and 165 of the Indian Railway Act.

(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, co-accused namely Farukbhai Mansuri has been released on bail by the coordinate bench of this court on 12/9/2022 in CRMA No. 13866 of 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.