VIKRAM AJITBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a successive regular bail application under section 439 of the Code of Criminal Procedure, 1973, after filing of the charge sheet by the Investigating Officer in connection with I-C.R. No. 113 of 2018 registered with Bhaktinagar Police Station, Rajkot, for the offences punishable under sections 419, 465, 467, 468, 471 and 120(B) of the Indian Penal Code, whereby the applicant has been arrested on 16th May, 2018.

(2.) Earlier application of the present applicant for regular bail had not been entertained. Thereafter, he had moved an application before the Court of learned 12th Additional Sessions Judge, Rajkot in Criminal Misc. Application No. 2794 of 2018, and the same has not been entertained. Hence, this application, once again, seeking regular bail on the ground of parity, as the co-accused viz., Mamad @ Mahamadhusain Shershiya, according to the applicant, is granted regular bail by the Coordinate Bench of this Court in Criminal Misc. Application No. 17189 of 2018. One another co-accused viz. Jayantibhai Khodabhai Nagadakiya also released on regular bail by the Coordinate Bench of this Court vide an order dated 17.09.2018 rendered in Criminal Misc. Application No. 16729 of 2018.

(3.) Learned Advocate, Mr. Krunal Bhavsar for learned advocate, Mr. Rathin Raval appearing for the applicant has made submissions that the present applicant is a Peon working in the office of the City Survey Superintendent. The applicant being Peon in the City Survey Superintendent office, he has sought to have pointed out the property and is alleged to have received an amount of Rs. 5000/- from this transaction. The case having been based essentially on documentary evidences and the role played by him is very limited. He has no criminal antecedents, charge sheet having been filed, no purpose will serve continuing him in jail.