VAGHELA ANIRUDHSINH NATHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates waive service of notice of rule on behalf of the respective respondents. Both these applications arise out of one and the same incident and hence, they are disposed of by this common order.

(2.) Criminal Misc. Application No.5242 of 2020 has been preferred under section 438 of the Code for anticipatory bail in connection with the same complaint being C.R. No.I-49 of 2019 registered with Sami Police Station for offences punishable under sections 147 , 148 , 149 , 302 , 307 , 326 , 325 , 324 , 323 , 337 , 427 , 504 , 294(b) and 34 of IPC and section 135 of the Gujarat Police Act;

(3.) In Criminal Misc. Application No.5242 of 2020 : Mr. Navin Pahwa, learned Senior Advocate appearing on behalf of the applicants in both the matters, submitted that the applicants in this case were part of the mob but none of them had played any major role in the alleged incident. It was submitted that the alleged incident was a free-fight between two groups and the alleged incident had taken place in the heat of the moment. None of the applicants herein have been named as accused in the complaint and neither of them had caused any injury/s to the deceased. Further, all the injured have been discharged from the hospital.