KALPESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of respondent ' State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regularbailinconnectionwith C.R.No.11187007220071 of 2022 registered with Santrampur Police Station, District Mahisagar for the offence punishable under Ss. 489(A), 489(B), 489(C) and 114 of the Indian Penal Code.

(3.) Learned advocate Mr. Hardik Dave appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. It is submitted that FIR has been filed on 28/1/2022 against two accused persons from whose house 34 fake currency notes of denomination of Rs.500.00 were found by the members of the raiding party. The applicant has been arrested on 24/9/2023 and since then he is behind the bars. The investigation is already completed and after submission of charge-sheet present application is preferred. It is submitted that during the course of investigation other accused persons have also been arraigned including the present applicant accused. It is submitted that similarly situated accused persons have also been enlarged on bail and therefore on the principle of law of parity, applicant may also be enlarged on bail.