HITESHBHAI SHAMBHUBHAI BAMBHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.I-11196012200614 of 2020 with Fatehganj Police Station, Vadodara for the offence punishable under Ss. 304, 201, 203, 204, 34 of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Advocate for the applicant has mainly pleaded his case on the ground of parity and submitted that co-accused; Maheshbhai Rameshbhai Rathva has been enlarged on anticipatory bail by order dtd. 12/12/2022. According to hm, the role of the present applicant is quite similar to that of Maheshbhai Rathva and therefore, benefit is to be given.