ASWINIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the applicants of each application and learned A.P.P. for the respondent - State.

(2.) These applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. being C.R.No.I-2 of 2017 registered with DCB police station, Rajkot for the offences punishable under Sections 307, 511 and 120B of the Indian Penal Code, Section 25(1) of the Arms Act and Section 135(1) of the G.P. Act.

(3.) Briefly stated, it is alleged that on 25.02.2017, when the complainant was at his office at 10:15 hrs., he received certain secret information whereby, he came to know that one Mr.Anish Ibrahim, brother of Dawood Ibrahim, has given contract to kill one Mr.Asfak Khatri, resident of Jamnagar. The said contract was given to four sharpshooters of Maharashtra and those four sharpshooters were travelling to Rajkot from Nashik in one Volvo bus and after reaching Rajkot, their plan was to commit offence of theft of vehicle and to reach at Jamnagar and thereafter, to commit offence and to leave the vehicle to leave place. It is alleged that upon such information, the complainant alongwith other police personnel and two panchas were on patrolling and, at about 12:30, one bus of Nita Travels reached near Kuvadva check post from Ahmedabad and the said bus was intercepted and search was carried out. Upon inquiry, four persons were found suspected in the said bus, whose names are narrated in the F.I.R. It is alleged that upon searching those persons, certain articles including weapon, as narrated in the F.I.R., were found from those persons. Upon further inquiry about license of the weapon, it was found that they have also confessed about the plan as per the secret information as narrated in the F.I.R. Thus, the complaint came to be filed.