INAYAT 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 ('for short, 'the Code') for enlarging the applicant on regular bail in connection with FIR being I-C.R. No. 347 of 2019, registered with Salabatpura Police Station, District - Surat (City) for the offences punishable under Sections 302, 307, 504, 506(2) and 114 of the Indian Penal Code, 1860 and under section 135 of the G. P. Act.

(2.) Heard learned Advocate Mr. Hardik A. Dave for the applicant and learned APP Mr. D. M. Devnani for the respondent - State through Video Conference.

(3.) Brief facts of the case are that the complainant is the mother of the deceased. On 14.08.2019, while the complainant was cooking at about 7:00 P.M, she received a phone call and the person who had made a call told the complainant to think before sending his son to Namakwali Gali. That, when the deceased went out to sit with his friends at about 10:00 PM, he returned covered in blood. Upon asking, who did this, the deceased told to the complainant that Chotu and Ulalal wounded him with knife, and thereafter, he fell unconscious and the complainant took the deceased to Asutosh Hospital in an auto-rickshaw, and as the doctor told that thereafter, to the civil hospital, who, during died during the course of treatment and accordingly, FIR in question came to be lodged.