RAMESHPURI SHANKARPURI GOSWAMY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Dagli, learned advocate, for the applicant and learned APP, for the respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 122/2017 with Adipur Police Station for the offences punishable under Sections 323 , 324 , 504 r/w 114 of the IPC , u/s 3(1)(r), 3(2), 5(a) of amended Atrocity Act and also u/s 135 of the G.P. Act.

(3.) Considering the police papers, it appears that two co- accused, who are attributed same role as that of the present applicant, are enlarged on bail. Therefore, on the ground of parity, present Criminal Misc. Application deserves consideration.