BHARGHAV MUKESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule . Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.I-46 of 2019 with Sayla Police Station for the offences punishable under Sections 302, 394, 397 and 201 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(3.) It is the case of the prosecution that complainant is son of the deceased and deceased came to his shop on 04/05/2019 at Bopal and on the next date i.e. on 05/05/2019, deceased went to Junagadh by his car bearing Registration NoGJ-01-RX-4744. That till night hours, no phone call was received and mobile phone of the deceased was found to be switched off. As the complainant could not contact his father, he inquired and thereafter at about 3:00 O'clock, the complainant received a phone call from the mobile phone of his father and he was informed by the Police Officer of Sayla Police Station that one dead body is lying in the car and accordingly complainant and his friends reached at the place and thereafter FIR against unknown persons came to be filed.