SHEKHAR BHAUSAHEB PAWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive regular bail application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with I-C.R. No. 165 of 2019 registered with Limbayat Police Station, District- Surat for the offences punishable under Sections 302, 323, 114 and 34 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. K. H. Daiya for the Applicant and learned APP Mr. Pranav Trivedi for the Respondent State through Video Conference.

(3.) The brief facts of the case are that on the date of incident on 02.06.2019 the complaint was registered by Pappu Chotubhai Patil that unknown persons attacked the brother of complainant with knife. That due to several injuries, on calling 108 ambulance and after examination, the injured succumbed to injuries and accordingly the FIR came to be registered against unknown person. Submission of the Parties: