RAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. 11198015221249 of 2022 registered with Bortalav Police Station, District: Bhavnagar, for offences under Ss. 302 , 323 , 504 and 114 of Indian Penal Code, 1860 and sec. 135 of Gujarat Police Act.

(2.) As per the FIR lodged by the first informant viz. Parasbhai Sukhdevbhai Zapadia, he and his cousin brother viz. Harshadbhai Thakarshibhai Zapadia (deceased) were working in the diamond polishing unit and were staying there only. On the date of incident i.e. 11/9/2022, the first informant along with his cousin (deceased) went out of the factory for having tea and some snacks and when they reached near one Pan shop and crossing the road, at that time, two persons came on the motorcycle and hand of the deceased dashed with the handle of the motorcycle. The person riding the motorcycle stopped there only and started quarreling with the deceased and told that why he had come in the way of accused persons and started giving kick and fist blows. The person who was sitting as a pillion rider also started abusing and pulled out a knife and gave knife blow on the abdomen of the deceased person, due to which, the intestines of the deceased Harshadbhai Zapadia came out and he fell down near the shop. Ultimately, the ambulance was called and he was taken to the hospital, where he died.

(3.) Heard learned Counsel Mr. Chirag Prajapati for the applicant and learned APP Mr.Utkarsh Sharma for the respondent State.