VIRENDRABHAI KISHORBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since both the applications arise out of the same FIR and charge-sheet, both the applications are heard together and are decided by this common order.

(2.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with FIR being C.R. No.11208056220649 of 2022 registered with Thorada Police Station, Dist. Rajkot for offences punishable under Sec. 302 , 323 , 504 , 506(2) , 120(B) , 143 , 147 , 148 and 149 of IPC and sec. 135 of the G.P. Act.

(3.) Mr. K.S. Chandrani, learned advocate for the applicant in Cr.M.A. No.13272 of 2022 submitted that, no specific allegations are made against the present applicant of giving any blows on any specific part of the body. Mr. Chandrani submitted that the applicant, complainant and deceased were not known to each other and therefore no full name of the applicant has been given in the FIR and was wrongly roped in the matter, where there are eleven accused, out of which seven are juveniles in conflict with law and four are major.