SANJAYSINH JASABHAI PARMAR 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. 11186008211469 of 2021 registered with Una Police Station, Dist. Gir-Somnath., for the offences punishable under Ss. 302, 323, 504 and 114 of IPC and under Sec. 135 of the GP Act.

(2.) This Court has heard Mr. DV Mavadhiya, learned advocate for and on behalf of the applicant and Ms. Krina Calla, learned Mrs. Krina Calla, ld. APP for the respondent State.

(3.) According to case of the prosecution, on 13/11/2021, the present applicant and co-accused hatched the criminal conspiracy to kill deceased Yashpal Singh and in order to execute the conspiracy, the deceased was beaten mercilessly by the accused. In precise, on the day of incident, the present applicant and co-accused Chiragsinh Parmar caught hold the deceased and the accused no. 1 Mahipatsinh inflicted stab wound by knife and caused fetal injuries whole over the body, as a result of which, deceased succumbed to his injuries and was brought dead at the hospital. Total 3 accused, including the applicant are arrested and after completion of the investigation, chargesheet came to be filed before the concerned court and accordingly, case has been committed to court of sessions, which is pending for trial before the Court.