SAJID HUSSAINBHAI KACHRA 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. 78 of 2016 registered with Pradhyuman Nagar Police Station, District- Rajkot for the offences punishable under Sections 465, 467, 468, 471, 472, 475, 120(B) and 193 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. Mahesh Poojara for the Applicant and learned APP Mr. Dharmesh Devnani for the Respondent State through Video Conference.

(3.) The brief facts of the case are that the complainant is residing with family. On 22.08.2015, Sajid Husenbhai Kachara and Abbas Anvar Kachara entered into the resident of the complainant and murdered his father and younger brother and also inflicted serious injuries to the complainant.