SANJAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with the FIR being I-CR No. 189/2019 registered with Sabarmati Police Station, District Ahmedabad for the offences punishable under Sections 302, 323, 337, 143, 147, 148, 149 of the Indian Penal Code and under Section 135(1) of the G.P.Act

(2.) Heard learned Advocate Mr. Sanjay Prajapati for the Applicant and learned APP Ms. Nisha Thakore for the Respondent State through Video Conference.

(3.) The facts in brief are that the on the date of occurrence i.e. on 15.12.2019, in the morning the deceased and the accused persons had sparred over with regard to the distribution of the labour equipments. That, thereafter, while doing the labour work, at about 8:30 in the morning, Accused Nos. 1 to 6 and other three to four labourers, by forming unlawful assembly, came to the deceased keeping the grudge and quarreled with him and thereafter, the Accused Nos. 1 and 2 allegedly came with iron folding pipes; the Accused No.1 assaulted the deceased with the same and other accused persons attacked the deceased with kick and fist blows as well as pelted stones on the deceased due to which the deceased sustained severe injuries and ultimately died and thereby committed the aforesaid offence for which FIR came to be registered.