BHAGWANBHAI SAVSIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R.No.11195018201001 of 2020 registered with Dhanera Police Station, District Banaskantha for the offences punishable under Sections 307, 365, 447, 506(2), 294B and 114 of the Indian Penal Code, 1860 (IPC).

(3.) The case of the prosecution in brief is that the applicants along with the co-accused had forcibly kidnapped the wife of the complainant and in the said process, certain injuries were caused to the complainant and his father.