SUNILBHAI SHANTILAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed under Sec. 14A(2) of the Schedule Cast and Schedule Tribe (Amendment) Act, 2015 challenging the order passed below Exh.60 in Special Atrocities Case No.13 of 2021 whereby, the applicant is ordered to be joined as accused no.4 by exercising the power under Sec. 319 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C).

(2.) It is the case of the prosecution that FIR came to be lodged by Kalpanaben wife of Manojbhai Valjibhai Parmar for the offences punishable under Sec. 302, 307, 323, 294b, 506(2), 120b, 34 of Indian Penal Code, 1860 and Sec. 135 of the Gujarat Police Act on 16/2/2021 around 8:30 in the night alleging three named accused persons and one unnamed person armed with deadly weapons attacked and killed the husband and caused serious injuries to her father-in-law.

(3.) Heard the learned advocate Mr.Vasimraja Kureshi for the appellant and learned APP Ms.Vrunda Shah for the State.