ARJUNBHAI GELABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with FIR being C.R. No.11202008220171 of 2022 registered with City A-Division Police Station, Jamnagar, for offences punishable under Sec. 302 ,392 and 114 of IPC and Sec. 135(1) of G.P. Act.

(2.) Mr. Samir Afzal Khan, learned advocate for the applicant submits that he does not press relief qua applicant no.3 and seeks permission to withdraw the present application qua applicant no.3. In view of the same, the present application is disposed of as withdrawn qua applicant no.3.

(3.) Mr. Samir Afzal Khan, learned advocate for the applicant nos.1 and 2 states that, there is no evidence on record for connecting the applicants except the CCTV Footage at Toll-Plaza, while the allegation is of using stone to injure the deceased, while there was no crush injury on the face, as alleged. He further states that no direct evidence is on record to connect the present applicant nos.1 and 2 to the crime, where the allegation is that all the accused had stolen the sheep and goat of the deceased, while he had taken the cattle for grazing.