BALVANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with an F.I.R. being C.R. No.I?99 of 2018 registered with Dhanera Police Station, Dist.Banaskantha for the offences punishable under Sections 326, 324, 323, 506(2), 504, 114 of the Indian Penal Code, 1860.

(3.) The case of the prosecution in brief is that, on 10.12.2018, the original accused persons had fight and scuffled with the original informant and the witnesses by saying that why they are walking through the way which is owned by them, pursuant to which one of the witnesses viz. Narpatsinh Bhikhaji Rajput had registered the complaint against them and, therefore, keeping grudge of the same, when the original informant and the witnesses were going to Dhanera Government Hospital for taking treatment, at that time, on the way near Dudh Dairy near Nainava Crossroads, the original accused persons came along with dangerous weapons, and allegedly, abused the original informant and the witnesses with filthy language and beat them badly, and thereafter, left by giving threat against their life, and thus, the original accused persons, in connivance with each other, have committed the alleged offence.