MAHESHBHAI MULJIBHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with FIR registered as CR.No.I24 of 2013 with Talod Police Station, Sabarkantha for the offences punishable under Sections 323,324,326,143,147,148, 149, 337, 294(B), 506(2) of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) THE learned Additional Public Prosecutor has opposed grant of bail looking to the nature and gravity of offences.

(3.) THE only allegation made by the applicant no. 1 is that he had inflicted two stick blows on the shoulder of the father of the complainant and the applicant no. 2 had participated in the stone pelting. It is also admitted that the injured is discharged from the hospital.