JAIMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Applicant has preferred this application under Sec. 439 of the Code of Criminal Procedure seeking regular bail in connection with FIR being FIR No.11215006220615 of 2022 registered with Borsad City police station, District:Anand for the offneces punishable under Sec. 143, 147, 148, 149, 504, 506(2), 325, 307 and 427 of the Indian Penal Code.

(2.) Heard learned Senior Counsel Mr. Y.N.Oza assisted by learned counsel Mr. Nisar Vaidhya, learned counsel Mr. Japan Dave and learned Additional Public Prosecutor Ms.Asmita Patel for the respective parties.

(3.) It is the case of the prosecution that on the day of the incident the petitioner herein and others formed an unlawful assembly and armed with dangerous weapons came at the place and assaulted the complainant and others as referred in the case papers.