NITESH DEVJIBHAI BHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application is filed by the applicant under section 439 of the Code of Criminal Procedure, 1973 to release him on regular bail in connection with an offence being C.R.No.I- 220 of 2015 registered with Sola High Court Police Station, Ahmedabad, for the offence punishable under sections 325, 326, 294(B), 114, etc. of the Indian Penal Code and section 135(1) of the G.P.Act.

(2.) Affidavit filed by the complainant is taken on record.

(3.) Mr. Timbalia, learned advocate appearing on behalf of the applicant would submit that this successive bail application has been filed on the ground that co-accused alleged to have played similar role, has been released on regular bail by coordinate bench of this Court vide oral order dated 12/10/2017 in Criminal Misc. Application No.20283 of 2017. He would further submit that role attributed to the other accused namely Kanubhai Maganbhai Parmar is similar to the role alleged to have been played by the present applicant i.e. Nitesh Devjibhai Bhil, wherein allegations have been made that they have used stick in the alleged crime. He would further submit that the applicant is ready and willing to deposit an amount of Rs. 50,000/- before the concerned Trial Court within a period of 15 days from the date of his actual release, as observed by coordinate bench in the said oral order.