AASIFMUSTUFA HUSSAINBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. M.A. Bukhari for the applicant and learned APP Ms. M.D. Mehta for the respondent-State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for being released on regular bail on account of his arrest in connection with F.I.R. registered as C.R. No.11197034200725 of 2020, with Padra Police Station, District:- Vadodara Rural, for the offences punishable under Sections 302, 307, 143, 147, 149, 323, 324, 504, 114 and 188 of the Indian Penal Code.

(3.) Learned Advocate Mr. M.A. Bukhari for the applicant has relied upon two statements dated 03.60.2020 by two persons namely Rizvanbhai Ismailbhai Sindha and Kasam Fatesinh Sindha, both of whom given a different version of the incident then the version stated by the witnesses to the incident.