MANISHBHAI ASHOKBHAI SOLANKI 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.11189005222014/2022 registered with the Morbi Taluka Police Station, Morbi for the offence punishable under Ss. 395, 394, 34, 120(B) and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the present application is filed after submission of the chargesheet and now the investigation is completed and the applicant is in jail since his arrest i.e. 3/1/2023. It is submitted that identically situated person has already been enlarged on bail by this Court and, hence, on the ground of parity as well as considering the role attributed to the present applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted that the role of the present applicant is clearly spelt out from the compilation of the chargesheet and, hence, the present application may not be entertained.