LALABHAI NARANBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Yogesh Lakhani, learned Senior Counsel for Mr. Kishan Prajapati, learned advocate for the applicants, Mr. Jigar Dave, learned advocate for the original complainant and Ms. Maithili Mehta, learned APP for the respondent State through Video-conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR No. 11191024200707 registered with Ramol Police Station, Ahmedabad City for the offences punishable under Sections 324 , 294(b) , 143 , 147 , 148 and 149 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act and subsequently Section 307 of the Indian Penal Code, which came to be added by the Investigating Officer.

(3.) Mr. Yogesh Lakhani, learned Senior advocate appearing for the applicants submits that the role attributed to the present applicants are same as found attributed to Vijaybhai Gafurbhai Bharwad. He has further submitted that the injured witnesses have already been discharged and nobody is in hospital for any treatment at present and other accused are already enlarged on bail. He has further submitted that the case of Mr. Mehulbhai Vinubhai Bharwad is also similar to that of Vijaybhai Gafurbhai Bharwad, who is enlarged on bail vide order dated 27.7.2020 by co-ordinate bench of this Court in CR.MA No. 9979 of 2020.