GHANSHYAMBHAI ARJANBHAI KANAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) with a request that the applicant be enlarged on bail in connection with FIR being C.R.No.I-27 of 2018 registered with Vasna police station, Ahmedabad city for the offences punishable under Ss. 302, 120B and 114 of Indian Penal Code read with Sec. 135 of Gujarat Police Act as well as under Ss. 25(1)(B) (a) and Sec. 27(1) of the Arms Act.

(2.) The case of the prosecution in the papers of the chargesheet is as under:

(3.) Heard learned senior advocate Mr.N.D.Nanavaty assisted by learned advocate Mr.Yash Nanavaty for the applicant, learned senior advocate Mr.Yogesh Lakhani assisted by learned advocate Mr.Maulin Pandya for the original first informant and learned APP Ms.Maithili Mehta for the respondent-state.