PRAHLADBHAI MOHANBHAI GOSA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been tiled by the applicants, original accused, for grant of regular bail under Section 439 of the Code of Criminal Procedure.

(2.) The Applicant-accused is charged with having committed offences under Sections 302, 307,147,148,149,436,427,504, 506(2), 201 and 120B of IPC for which FIR, being C.R. No. 160/2002 has been registered with Visnagar Police Station, Mehsana.

(3.) Learned Sr. Counsel Mr. Yogesh Lakhani appearing for the applicants submitted that this is one of the matters where the Special Investigation Team (for short 'SIT') has been constituted. Learned Sr. Counsel Mr. Yogesh Lakhani submitted that the incident has taken place in February, 2002. Thereafter, the SIT was constituted by the order passed by the Hon'ble Apex Court in March, 2008 and further investigation was made. The SIT recorded the statements of the witnesses and thereafter the trial had commenced and it was almost on the verge of completion.