SIDDHRAJSINH BHAGUBHA VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Yogesh Lakhani assisted by learned advocates Mr. Neel P. Lakhani and Mr. Dhruv P. Thakkar for the applicant, learned Additional Public Prosecutor Ms. C.M. Shah for the respondent? State and learned advocate Mr. K.R. Dave for the original complainant through video conference.

(2.) By this application under Section 439 of the Code of Criminal Procedure, 1973 the applicant has prayed for regular bail after filing of the charge? sheet in connection with the offence punishable under Sections 302 , 143 , 144 , 147 , 148 , 149 , 341 , 384 , 120B , 506 and 34 of the I.P.C., offence punishable under Sections 25 (1?b)A, 27 and 29 of the Arms Act and Section 135 of the Gujarat Police Act, with regard to the F.I.R. being I?C.R. No.11993005200314 of 2020 dated 9th May 2020 registered with Adesar Police Station, Bhachau, District Kutch.

(3.) Learned Senior Advocate Mr. Yogesh Lakhani assisted by learned advocate Mr. Neel P. Lakhani submitted that on perusal of the complaint dated 9th May 2020 and the statement of the complainant on 3rd June 2020 annexed with the charge?sheet papers. a total different story is emerging with regard to the incident which had taken place on 9th May 2020.