DEVENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive regular bail application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure, 1973 ('for short, 'the Code') for enlarging the applicant on regular bail in connection with FIR being C.R. No. 11208002211251 of 2021, registered with Aajidam Police Station, District - Rajkot (City) for the offences punishable under Ss. 304, 323, 504 and 114, etc, of the Indian Penal Code, 1860.

(2.) Heard learned advocate Mr. Yash Nanavaty for the applicant and learned APP Ms. Jirga Zaveri for the respondent - State.

(3.) Brief facts of the case are that the present applicant along with the accused No. 1 namely Kandasbhai @Kano Bhikhubhai Danidhariya had started fight with the complainant's brother namely Kishorbhai Bhikhabhai Savaliya. That, the present applicant and the accused No. 1 had made the deceased to sit in the car and inflicted multiple blows and in moving car they have flung the deceased from the car and the deceased got injury over his head and which is resulted into his death and therefore, the FIR in question came to be lodged. Submission of the Parties: