KANUBHAI BHATHIBHAI PAGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Kikani, learned advocate for the applicants and Ms.Mehta, learned Additional Public Prosecutor 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 being C.R.No.I - 11192020200360 of 2020 registered with Dholka Police Station, District: Ahmedabad Rural for the offences punishable under Sections 302, 324, 504 and 114 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicants submits that applicant No.1 has used the stick and applicant No.2 has used sword in the alleged crime and he has inflicted the blow on the back side of the witness Jigneshbhai, who has already been discharged from the hospital and none of the present applicants have injured to the deceased.