ARPIT RAJNIBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, since, was assaulted by unidentified persons, on 02.02.2016 he filed a complaint being I-C.R. No. 11/2016 with Navrangpura Police Station under Sections 143, 147, 148, 149, 323, 324, 427, 294(B), 506(2) of the Indian Penal Code. On account of the same, he also had to remain in hospital for about 10 days.

(2.) On 08.03.2016, one Vishram Gami in connivance with other accused attempted to kill the applicant, and therefore, he lodged another complaint on 09.03.2016 being I-C.R. No. 15/2016 with D.C.B. Police Station under Sections 307, 387, 507, 120B of the Indian Penal Code and Sections 25(1)(B)(A), 27 of the Arms Act and Section 135(1) of the Gujarat Police Act.

(3.) In both the cases charge-sheets have been filed.