DIKSHIT BABUBHAI MIYANI 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 C.R.No.I- 11210060221248 of 2022 registered with Varachha Police Station, Surat for the offence punishable under Ss. 409, 420, 506(2), 120B and 34 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 are released on bail by coordinate bench of this Court 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.