SARFARAJ AHMADHUSSAIN GAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor, Mr. Pranav Trivedi waives service of notice of rule on behalf of respondent- State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. I - 73 of 2019 registered with Godhra 'B' Division Police Station, District : Panchmahalas, for offence under Sections 307 , 332 , 353 , 143 , 147 , 148 , 149 , 186 , 279 , 504 , 506(2) , 120(B) and 34 of the Indian Penal Code and Section 135 of Gujarat Police Act.

(3.) Mr. Ashish Dagli, learned advocate for the applicant, submitted that the present applicant as accused no.3 does not have major role in the incident. The weapon in the hands of the accused as alleged were not of serious nature. As per the allegations, the accused were armed with wooden logs and sticks. Mr. Dagli, further submitted that the victim has been discharged from the Civil Hospital and the injury was caused on right hand and abdomen and thus, taking facts into consideration, prayed for regular bail.