SURESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application filed under Sec. 439 of the Code of Criminal Procedure, 1973 the present applicant is seeking regular bail in connection with FIR being I-06/2017 registered with Borsad City Police Station, Anand for the offences punishable under Sec. 307, 120(B), 507 of the Indian Penal Code and Sec. 25(1)(b) (a), 27(1) of Arms Act.

(2.) As per the FIR registered by one first informant Sankentkumar alias Sitlo Jayantibhai Patel, in the FIR he has stated that his elder brother Pragnesh was once upon a Municipal Councilor and thereafter, become a Party Precedent for a period of one year.

(3.) Pursuant to which the FIR was registered and investigation had taken place and ultimately, charge-sheet was filed against in all eleven persons. Present applicant is accused No.10 who was not named in the FIR but his name figured in the charge-sheet as accused No.10.