PARIMAL JASHWANTBHAI SOLANKI 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 FIR being C.R. No.11824001211106 of 2021 registered with Vyara Police Station, Tapi for offences punishable under Sec. 302 , 307 , 324 , 120B , 201 , 225 and 114 of IPC.

(2.) Mr. Nisarg H. Vyas, learned advocate for the applicant submitted that the present applicant has no involvement in the murder of deceased - Nishishbhai Manubhai Shah, who was the brother-in-law of accused no.9. Mr. Vyas stated that the accused no.9 had not approved the inter-caste love marriage of his sister with deceased and he stated that the allegation against the accused no.9 is of giving a contract for killing of his brother-in-law, the deceased, and since the present applicant was working with accused no.7, he has been wrongly roped in the present case.

(3.) Mr. J.K. Shah, learned APP submitted that about one and half year ago, accused no.9 had given a contract to accused no.7 for killing the deceased - Nishishbhai Manubhai Shah and for that purpose accused no.7 sent three photographs of deceased to accused no.2 and had informed him to murder the deceased on assurance of payment. Learned APP stated that, as they did not have any chance to murder the deceased, thereafter in the month of April, 2021 accused no.9 had asked accused no.7 for bringing bouncers for getting the possession of a hotel at Saputara. Mr. Shah, stated that since the said work of getting the possession of hotel at Saputara could not be completed, the accused no.9, therefore asked accused no.7, by giving him Rs.50,000.00, to do away with the deceased and instructed him to bring more persons for killing the deceased.