YOGESH MOHANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.11191024210308 of 2021 registered with Ramol Police Station, Ahmedabad City, Dist.Ahmedabad for the offences punishable under Sections 307, 323, 294(b) and 114 of the Indian Penal Code, 1860.

(3.) It is the case of the prosecution that three months prior to the alleged incident, the accused were having dispute with regard to the vehicle parking with the brother-in-law of the first informant but since the applicant and the victim are residing nearby, no complaint was filed. It is alleged that on 14.03.2021, again the accused quarreled with the brother-in-law of the first informant and abused him and asked him to go upstairs and thereafter, they all came after him and started giving blows and kicks and the applicant has pushed the victim due to which victim had fallen down from the parapet of 6 ft.