LAWS(GJH)-2017-11-17

SIKANDAR LIYAKHATALI BUKHARI Vs. STATE OF GUJARAT

Decided On November 01, 2017
Sikandar Liyakhatali Bukhari Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The applicant is directed to replace Annexure E forthwith. Looking to the manner in which, the proceeding is filed by the applicant, it is a fit case to impose cost of Rs.3000/- upon the applicant to be deposited with the High Court Legal Services Committee within a week from today.

(2.) Heard Mr. Kishan Prajapati for learned advocate Mr. Nipul Gondaliya, learned advocate, for the applicant and learned APP, for the respondent-State.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. I - 103/2016 with Junagadh Taluka Police Station for the offences punishable under Sections 302 , 364(A) , 384 , 386 , 397 , 34 , 323 , 506(2) of the IPC and u/s 135 of the G.P. Act. 3.1 The gist of the case is that on 22.2.2016, the complainant went to his native place Umari village at Rajasthan and in the morning, his wife Sushilaben had called the complainant that one Jahangirkhan or another two persons have kidnapped Kuvarsinh - the deceased and they are demanding Rs.3 lakh and after arrangement, wife of the deceased had given Rs.2,75,000/- to accused No.1 and Rs.25,000/- had been transferred in accused of accused No.4 on 23.2.2016 the deceased was released by the accused. However, as per statement of deceased, the accused had given pipe blow and stick blow to the deceased and thereafter, the accused fled away to Junagadh and the deceased succumbed to the injuries at Gwalior. Hence, present FIR.