SAGRI KUVAR ARCHNA KUVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) These bail applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 303 of 2019 registered with Limbayat Police Station, Surat for the offence punishable under Sections 302 , 307 , 323 , 384 , 385 , 392 , 394 , 34 and 114 of the Indian Penal Code.

(3.) This is unusual case wherein the transgenders in the State of Gujarat usually collect alms on auspicious occasions for their maintenance and survival from the residents of urban and rural areas and they also give alms as per their financial capacity. But, in the present case, as the poor complainant could not give the huge amount of alms of Rs.11,000/- for the birth of child in their family, her husband came to be killed by the transgenders - present applicants and co-accused.