KRISH RAMESHBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two Criminal Revision Applications are filed by the father of the child in conflict with law praying for an order of regular bail in connection with two different offences registered with different Police Station on the same day committed within a span of nearly an hour.

(2.) The first case appears to have committed on 12/6/2021 at about 4:15 hours where first informant as also one witness were assaulted with knife by the child in conflict with law on refusal to part with wallet as also mobile phone. One injured is assaulted on the thigh whereas another witness is assaulted on the chest. However looking to the injury certificate of the witness, it appears that he had taken treatment in the hospital but absconded from it.

(3.) In Criminal Revision Application No.841 of 2021 offence is registered at C.R. No.11191023211018 of 2021 registered at Vadaj Police Station, Ahmedabad City for the offence punishable under Ss. 394 and 114 of the Indian Penal Code and under Sec. 135(1) of the Gujarat Police Act and in Criminal Revision Application No.839 of 2021 offence is registered at C.R. No.11191049210145 of 2021 registered at Sabarmati River Front (West) Police Station, Ahmedabad City for the offence punishable under Ss. 379 A(1) and 114 of the Indian Penal Code.