LAWS(GJH)-2020-3-498

SANJAYBHAI ANILBHAI PARMAR Vs. STATE OF GUJARAT

Decided On March 16, 2020
Sanjaybhai Anilbhai Parmar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The appellant-accused has filed this Criminal Misc. Application under Section 438 of the Criminal Procedure Code, 1973, claiming relief in terms of Para 12(A) as under:

(2.) Mr.Vaibhav A. Vyas, learned advocate for the Applicant has submitted that there is no specific allegation against the present Applicant. He submitted that the co-accused has been enlarged on temporary bail by this vide order dated 23.7.2019 passed in Criminal Misc. Application No. 12462 of 2019. It is further submitted that the co- accused Raman Vijaykumar Kapoor and Seema Patel Patel w/o Raman Vijaykumar Kapoor have been enlarged on Regular Bail by the learned Trial Court vide order dated 9.8.2019 passed in Criminal Misc. Application No. 2220 of 2019. The applicant will be available during the course of investigation and will not flee from justice. Learned Advocate therefore requested to allow the present Application.

(3.) Mr. H.K. Patel, learned APP for the respondent State submitted that looking to the facts and circumstances of the case, just and appropriate order is required to be passed.