ARVINDBHAI VAJABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No.I-22 of 2018 registered with Modasa Rural Police Station, District: Arvalli for the offence punishable under Sections 302, 143, 147, 148 and 504 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Ms. Foram Trivedi, learned advocate appearing on behalf of the applicant submits that similarly situated co- accused Vikrambhai Shakrabhai Chauhan has already been enlarged on regular bail by the Co-ordinate Bench vide order dated 26.07.2019 passed in Criminal Misc. Application No.13210 of 2019 and therefore, on the ground of parity, the present applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Ms. Moxa Thakkar, 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.