PARMAR NAVALSINH HAMUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) It is in connection with the First Information Report lodged on 17th May, 2016 with Chuda Police Station, District Surendranagar in respect of the offences alleged under Sections 307, 323, 504, 506(2), 147, 148 and 149 of the Indian Penal Code, 1860 and under Sections 25(1)(1-B)(A) and section 27 of the Arms Act, 1969 read with Section 135 of the Gujarat Police Act, 1951 bearing Crime Register No.I- 18 of 2016, that the applicant-accused No.1, seeks pre-arrest protection, therefore, this application is presented under section 438 of the Code of Criminal Procedure, 1973.

(2.) As stated, the applicant happens to be a native of village Sontha, Taluka Chuda, District Surendranagar and was born and brought up in the said village. Presently he is stated to have posted as Assistant Director in the Ministry of Information and Broadcasting, Government of India, New Delhi.

(3.) Necessary it would be to advert to the contents of the allegations in the First Information Report, so as to comprehend the role etc. of the applicant in the alleged offences. The First Information Report was filed on 17th May, 2016 by one Tarunsinh A. Rana, a resident of Village Kanthariya, Taluka Chuda, who stated that one Jayrajsinh Digvijaysinh Rana and Yogirajsinh Digvijaysinh Rana, the residents of Rajkot and one Ghanshyamsinh Sukhdevsinh, resident of Kanthariya, were his family brothers by relation; a farm house situated at the outskirts of village Kanthariya belonged to said Jayrajsinh Digvijaysinh, and they used to pay visits to the said farm house once or twice in a month. The complainant stated that on the day of incident, that is on 15th May, 2016, he was coming on motorbike from Dhandhuka. As he reached near temple known as Gadhwali Maa's Temple located at the outskirts of Village Sontha and on the way leading to Village Kanthariya, he saw that several persons had gathered there. One Harpalsinh Aniruddhsinh Rana, Bhavanisinh Rana and Kishansinh Rana were also the three persons amongst those several persons.