BHAGVANDAS CHHANGUR KANOJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) By way of the present application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicantaccused has prayed for bail in connection with the FIR being C.R.No.11199021211104 of 2021 registered with Ankleshwar GIDC Police Station for offences punishable under Ss. 302 and 504 of the Indian Penal Code and Sec. 135 of the GP Act.

(3.) As per the version of the FIR, on 15/6/2021 while the complainant was on service, at that time deceased Anand Yadav approached him and stated that present applicant (Bhagwandas) quarreled with him and gave slaps on the face and also abused, therefore, the complainant took Anand Yadav (deceased) to the Bhagwandas and advised them not to quarrel. Thereafter, after some time, the complainant was informed by other employees that Anand Yadav (deceased) and Bhagwandas (applicant) again started quarreling at the gate of the company. Thus, the complainant rushed to the place of incident, at that time he saw that Bhagwandas was holding blood stained knife and Anand Yadav (deceased) was lying on the floor. The complainant tried to caught hold Bhagwandas, however, Bhagwandas managed to escape. Thereafter, Anand Yadav (deceased) was shifted to the hospital where he was declared dead.