BRIJESH VASANTLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Shri H.S.Soni waives service of Rule on behalf of the respondent -State.

(2.) This is a successive bail application for regular bail in connection with the I -C.R.No.24 of 2016 registered with Sanand Police Station, Dist. Ahmedabad for offence punishable under Sections 465, 467, 468, 471, 406 and 120(B) of the Indian Penal Code. On the earlier occasion, application being CR.MA No.10308 of 2016 came to be withdrawn under order dated 27.05.2016 as the investigating was pending. This application is moved on the basis of subsequent development to the effect that co -accused - Mukundbhai Karsanbhai Nayakiya has been enlarged on regular bail in CR.MA No.10206 of 2016 by order dated 06.06.2016 by coordinate Bench of this Court.

(3.) Learned Advocate for the applicant submits that the role attributed to the present application in the investigating of this CR is identical to that of the co - accused who has been enlarged on regular bail.