SHAILESH DHANSUKHBHAI ZARVARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present successive bail application under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the applicants have prayed to release them on regular bail in connection with F.I.R. registered at C.R. No.I - 75 of 2015 with Surendranagar City B Division Police Station, District Surendranagar, for the offences punishable under Sections 302, 323, 147, 148, 149, 384, 504, 506 (2) and 34 of Indian Penal Code and Section 135 of the Gujarat Police Act and Section 25 (1 -B) A and 27 of the Arms Act.

(2.) Pursuant to the rule issued by this Court, learned Public Prosecutor has placed papers of charge -sheet. The complainant has also filed an affidavit opposing the application mainly on the ground that several offences have been registered against the applicant No.1.

(3.) The brief facts arise from the record are as under : -