SHANKARBHAI PRABHATBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR . PP Majmudar, learned advocate is permitted to file his appearance for the original complainant.

(2.) BY way of present application filed under Section 439 of the Code of Criminal Procedure in connection with first information report registered as C.R.No.I - 43 of 2013 with Anklav Police Station, Anand for the offences punishable under Sections 302,504,114 of the Indian Penal Code, the applicant has prayed to release him on regular bail during the pendency of the trial.

(3.) IT is the case of the applicants, that one of the accused was attacked with the knife by the deceased pursuant to which scuffle took place. It is alleged that applicant no.1 gave kick and fist blow to the deceased and applicant no. 2 had inflicted stick blow to the deceased, pursuant to which he is succumbed to the injuries on the next date.