GABHARUBHAI NANKUBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No.11211060210129 of 2021 registered with Dhajala Police Station, Dist. Surendranagar, for the offences punishable under Ss. 302, 324, 307, 143, 147, 148 and 149 of the IPC and Ss. 25(1)(a) and 25 (1-b)(a) and 27 of the Arms Act and Sec. 135 of the Gujarat Police Act.

(2.) Heard Mr. N.D. Nanavaty, learned Senior Advocate assisted by Mr. Yash Nanavaty, learned advocate for the applicant and Mr. Manan Maheta, learned APP for the respondent-State.

(3.) Mr. N.D. Nanavaty, learned Senior Advocate for and on behalf of the applicant raised following contentions: