PARSHOTTAMBHAI RANCHHODBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Misc. Application Nos.3118/2022 and 3139/2022 have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR No. 11203012220008 registered with Chorwad Police Station, District : Junagadh for offences punishable under Sec. 143 , 147 , 148 , 149 , 307 , 324 , 323 and 504 of IPC and sec. 135 of the G.P. Act. Leave to amend is granted in Criminal Misc. Application No.3200 of 2022. Criminal Misc. Application Nos.3156/2022 and 3200/2022 have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR No.11203012220007 registered with Chorwad Police Station, District : Junagadh for offences punishable under Sec. 143 , 147 , 148 , 149 , 307 , 324 , 323 and 506(2) of IPC and sec. 135 of the G.P. Act.

(2.) Learned advocates for the applicants submitted that both the impugned FIRs arise out of an incident of mob clash between members of two different fishing communities. The main allegation is that blows were inflicted with weapons like baton, iron-pipes, etc. and stones were also pelted by both sides on each other. However, after receiving regular treatment, all the injured are out of danger and have also been discharged from the hospital. It was, therefore, prayed that the present applications may be allowed and the applicants may be released on regular bail.

(3.) Learned APP submitted that the applicants have played a major role in the incident and that charge-sheet has not been filed. It was, therefore, prayed that no discretion may be exercised in favour of the applicants.