KAMBARALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR being C.R. No.11200010230467/2023 registered with the Valsad Town Police Station, Valsad for the offence punishable under Ss. 406, 420 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits the applicant is arrested on 8/5/2023 and now virtually investigation is completed and the present application is filed after submission of chargesheet. It is also submitted that the co- accused is already enlarged on bail by the Coordinate Bench of this Court and, hence on the ground of parity, the present applicant may also be granted bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent- State has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted that from the order passed by the concerned Court while rejecting his bail application as also in the affidavit filed by the IO opposing the said application, role is the present applicant is established. It is, therefore, urged that the present application may not be entertained.