HANUBHAI LAGHARABHAI BOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications are filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No.I-8/2014 with Botad Police Station, District Botad for the offences punishable under Ss. 302, 307, 120B, 450, 506(2), 114 and 34 of the Indian Penal Code and sec. 25(1) B, A of the Arms Act .

(2.) The brief facts of the case are that on 21/1/2014, wherein some unknown persons entered into the office of deceased and fired from the fire arm in which two persons lost their lives. As stated in the FIR/ statement of the complainant, the entire motive is arising out of the marriage took place between Ranjitbhai and sister of co-accused Yuvrajsinh Parmar, as said love marriage was not liked by co-accused i.e. Yuvrajsinh. Pursuant to the said incident, the FIR came to be registered and investigation started. However, no accused were identified or arrested by the police at the concerned point of time and police has filed 'A' summary report stating that the offence is committed and accused were not found. Ultimately, in the year 2021, the police started further investigation to unearth the crime and arrested accused no.1- Manishsing alias Raju on 21/10/2021, accused no.2-Maghjibhai alias Munno on 1/12/2021, accused no.3- Balvantsinh alias Bapu on 6/12/2021. Subsequently, prosecution added the story that the present applicant is also involved in the crime in question and therefore, arrested on 21/12/2021. Thereafter, investigation is completed and charge-sheet is filed before the concerned Court.

(3.) Heard learned advocates for the respective parties.