RAJESHBHAI @ RAJU MAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is filed under Section 438 of the Code of Criminal Procedure ('the Code') seeking anticipatory bail in connection with the FIR, being C.R. No.I -60 of 2016, registered with Valsad Police Station for the offences punishable under Sections 302, 392, 324, 143, 144, 147, 148, 149, 504, 506(2) of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) As per the allegations in the FIR, the applicant with other accused had formed unlawful assembly and had assaulted the injured witnesses with weapons like sticks, etc., as a result of which, one injured Hiteshbhai succumbed to his injuries.

(3.) It is pointed out by learned advocate Mr. Dave as also Additional Public Prosecutor Ms. Thakore that Sections 395 and 120 -B of the Indian Penal Code are also added in the FIR.