MANISHABEN NAVALSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed praying for an order of anticipatory bail in connection with an offence registered being C.R.No.11192061220313 of 2022 with Viramgam Town Police Station, Ahmedabad Rural for the offence punishable under Ss. 326 , 504 , 506(2) and 114 of the Indian Penal Code as also under Sec. 135 of the Gujarat Police Act.

(2.) Though initially this application came to be filed by Manishaben Navalsinh Vaghela and Zala Parasba @ Pinkyben Nanjibhai, learned advocate withdrew the said application so far as it relates to applicant No.1 - Manishaben Navalsinh Vaghela and this application came to be disposed of qua her. Hence, this application is pressed for applicant No.2 - Zala Parasba @ Pinkyben Nanjibhai.

(3.) Mr. Vicky Mehta, learned advocate for the applicant submitted that Zala Parasba @ Pinkyben Nanjibhai - applicant No.2 is sought to be involved as she is sister of co-accused, Manishaben Vaghela, who had gone to the first informant, who is an advocate by Profession. Therefore, the Office bearers of the Bar Association and other advocate persuaded Manishaben Vaghela not to behaving in such manner with the advocate. The applicant along with Manishaben Vaghela and her cousin and one unknown person accompanied them started abusing and assaulted the first informant with kick and fist blows, whereas Manishaben Vaghela is said to have assaulted the first informant with wooden log and caused injury over her face causing extraction of a tooth.