NATHABHAI JERAMBHAI VADHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service. Heard learned advocate for the applicant and learned APP for the respondent-State and learned Counsel for the original complainant. Appearance of Mr. Vicky Mehta for the complainant be recorded and reply shall be taken on record.

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 302 , 324 , 143 , 147 , 148 , 149 and 120-B of the Indian Penal Code for which FIR came to be registered at C.R. No.A/11208002200050 of 2020 with Aji Dam Police Station, Rajkot City.

(3.) Considering the rival submissions, it appears that the petitioner is sought to be implicated as conspirator on the basis of the statements of two witnesses having been recorded after about one month of the incident wherein the witnesses are quoted saying that one or two Darbars should be done away with. The dispute is in relation to a piece of land which seems to have travelled upto the Apex Court.