(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant seeking regular bail in connection with FIR, being C.R. No. I-37 of 2017 registered with Bortalav Police Station, District: Bhavnagar for the offence punishable under Sections 395, 365, 323, 427, 504, 506(2), 143 of the Indian Penal Code and Section 135 of the Gujarat Police Act.
(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be HC-NIC Page 1 of 5 Created On Wed Aug 16 06:33:50 IST 2017 ORDER enlarged on regular bail by imposing suitable conditions. He has further argued that other two accused persons of this offence are released on bail by learned Sessions Court on 7th April, 2017 in Criminal Misc. Application No. 482 of 2017 and Criminal Misc. Application No. 492 of 2017 respectively, therefore, on the aspect of parity, the present applicant deserves to be released on bail. He has further argued this is a cross complaint in which bail is sought for.
(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail, looking to the nature and gravity of the offence.