SIDDHARTH CHHABILBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-03/2019 registered with Gandhidham Railway Police Station for offence under Sections 302 , 120(B) and 34 of the Indian Penal Code and Sections 25(1) (1-b)A and 27 of the Arms Act .

(2.) Heard learned Senior Advocate, Mr. Y.S. Lakhani assisted by learned advocate, Mr. S.K. Patel for the applicant, learned Public Prosecutor, Mr. Mitesh Amin appearing for the respondent - State of Gujarat and learned Senior Advocate, Mr. N.D. Nanavaty assisted by learned advocate, Mr. K.S. Chandrani appearing for the original first informant.

(3.) The gist of the FIR is as under, It is alleged in the FIR that after joining of the original accused no.1, Chhabildas Patel with the BJP, the accused no.1 was considered the deceased as his competitor and there were political rivalry between them and, hence, keeping grudge about the said political rivalry, the original accused no.1 had hatched conspiracy and called the sharp-shooters to kill the deceased and, thereafter, in connivance with other accused, the deceased was killed by firing upon him. Thereby the accused have committed alleged offences.