RAJESHBHAI ABHABHAI PADHAR 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 the FIR No.CR-I/11192007220001 /2022 registered with Nalsarovar Police Station, Ahmedabad (Rural), for offences punishable under Sec. 302 , 114 , 201 and 120(B) of the Indian Penal Code.

(2.) Learned advocate Mr. V.B. Mehta appearing for the applicant submits that the persons, who had instigated the co-accused to commit the crime, has assured for paying Rs.1,00,000.00 to the other co-accused for doing away with deceased, have been granted bail by the Sessions Court.

(3.) Learned APP Mr. Pranav Trivedi has submitted that all the accused has common intention since they had disputes with regard to hunting of Birds Nal Sarovar and therefore, out of that grievance the accused had decided to kill the deceased since the accused were suspecting that the deceased was informing the Forest Officer regarding the accused, who were alleged to be involved in hunting the birds. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.