RAMBHAI KANABHAI KARIA, GADHVI 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, 1973 (herein after referred to as "the Code ") for enlarging the applicant on Regular Bail in connection with I-C.R. No. 121 of 2018 registered with Khambhaliya Police Station, District: Devbhumi Dwarka for the offences punishable under Sections 302, 143, 147, 148 and 149 of the Indian Penal Code and Section 135(1) of the Gujarat Police Act.

(2.) Heard learned advocate Mr. H. P. Baxi for the applicant and learned APP Mr. R. C. Kodekar for the respondent.

(3.) As per the case of the prosecution, the accused persons had doubt about the illicit relationship of sister of one of the accused namely Ramdebhai Ranmalbhai Karia with the husband of the complainant and therefore, the present applicant, together with the other co-accused, allegedly went to the place of the complainant with deadly weapons and inflicted blows on the husband of the complainant, due to which he sustained severe injuries and during treatment, he succumbed to the injuries. Accordingly, FIR in question came to be registered.