DHARMENDRASINH DOLATSINH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.J.K.Shah learned Additional Public Prosecutor waives service of Rule on behalf of the respondent - State of Gujarat.

(2.) THE present application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with FIR being C.R. No.I -162 of 2013 registered with Sardarnagar Police Station, Ahmedabad, for the offences punishable under Sections 302, 330, 342, 348, 201, 166 and 114 of the Indian Penal Code.

(3.) THE complaint is about the custodial death of one alleged accused named Kantibhai alias Rajeshbhai Bharatbhai Thakkar, stated to be arrested by the applicant with some constables co -accused and taken to Ajt Mill Police Chowky, where he was kept during night of 08.05.2013 for his interrogation where, he was allegedly severely beaten, as a result of which, he succumbed to his injuries and his dead body was attempted to be disposed of.