BHAGUBHA HASUBHA VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 439 of the Code of Criminal Procedure, 1973 [' Cr.P.C ', for short], the applicant has prayed for regular bail in connection with FIR being CR.No.11993005200314 of 2020 registered with Adesar Police Station, Bhachau, Dist.Kutch for offences punishable under Ss. 302 , 143, 144, 147, 148, 149, 341, 384, 506(2), 120(b) and 34 of Indian Penal Code along with Sec. 25 (1-a), 25(a), 27 and 29 of the Arms Act and Sec. 135 of the Gujarat Police Act.

(2.) The present applicant is one of the accused persons pursuant to FIR in respect of which accused Vishan Hira Koli, Pravin Hira Koli, Sidhrajsinh Bhagubha Vaghela, Khetabhai Parbat Koli, Vanraj Karshan Koli and Dinesh Karshan Akhiyani (Koli) were enlarged on bail by various orders passed by different coordinate Benches of this Court and the orders granting bail to those accused persons were challenged before the Hon'ble Supreme Court.

(3.) The brief facts of the case are stated as under: