ZALA NIKULSINH KHODSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is preferred by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of regular bail after filing of chargesheet.

(2.) Learned counsel Mr. Imtiyaj Qureshi appearing for and on behalf of the applicant would submit that the principal accused Bishnoy Dineshbhai and others have been released on bail by this Court and, therefore, by applying the principle of parity, the case of the applicant may be considered.

(3.) Learned Additional Public Prosecutor vehemently opposed the application and contended that the applicant is the mastermind of the alleged conspiracy and had played a vital role in execution of the alleged conspiracy. Thus, considering the gravity of the offence and role attributed to the present applicant herein, discretion may not be exercised in favour of the applicant.