NITINJI BALAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Article 226 of the Constitution of India, the petitioner has made the following prayer:-

(2.) Having heard submissions made at bar, it appears that the petitioner and other co-accused person have beaten one constable, who was discharging his duty at the relevant time of offence registered being C.R.No.I-11192035200090 of 2020 with Mandal police station, Ahmedabad (Rural) for the offences punishable under Sections 143 , 147 , 149 , 186 , 323 , 324 and 332 of the Indian Penal Code.

(3.) On perusal of the F.I.R., it appears that the petitioner gave stick blows on the back of one constable, namely, Mr.Mehulbhai Sukhdevbhai when he was at the scene of offence on 13.05.2019. It appears that the petitioner and other co-accused person have formed an unlawful assembly and beaten the constable and interfered in discharging his duty.