SANJAYBHAI ARSHIBHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant-original accused seeks regular bail in connection with F.I.R. bearing No.11202046200350 of 2020 registered with Panchkoshi B- Division Police Station for the offences punishable under Ss. 307, 506(2) and 120-B of the Indian Penal Code read with Sec. 25 (1-B) (A) of the Arms Act as also under Sec. 135(1) of the Gujarat Police Act.

(2.) The case of the prosecution as per the F.I.R., in nuthsell, is as under.

(3.) In connection with the aforesaid F.I.R., investigating agency has arrested the present applicant on 12 th July, 202. Thereafter, the applicant was subjected to remand and chargesheeted subsequently. After completion of the investigation, the applicant has approached learned Sessions Court by way of Criminal Miscellaneous Application No.150 of 2022, which came up for hearing before learned 2 nd Additional Sessions Judge, Jamnagar who, vide his order dated 07 th February, 2022, rejected the same.