RAVIBHAI VIJAYBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being No.C.R.No.11209041211735 of 2021 registered with Prantij Police Station, Sabarkantha for offences punishable under Ss. 406, 409, 420 and 120B of IPC.

(2.) Learned advocate for the applicants submits that the accused, who are named in the FIR, are main kingpins of the alleged paper leakage same, who conspired and leaked the paper. He submits that the applicants are the father and son and falsely implicated in the offence and have not played any role. He submits that applicant No.1 is aged 22 years and has completed B.Ed and applicant No.2 is an agriculturist. He further submits that the owner of the press namely Mudresh Purohit has also been protected by way of orders dtd. 22/12/2021. He further submits that the main accused i.e. Kuldeep Nalinbhai Patel, who has circulated examination papers to students, has been released on regular bail by the Sessions Court Sabarkantha at Himmatnagar. He also submits that similarly situated co-accused persons, who are students, have been released on regular by Coordinate Benches of this Court. He further submits that looking to the role of the present applicants, the present application may be allowed.

(3.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.