PATEL RANCHODBHAI PARSHOTTAMDASS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend by adding subsequently inserted section 307 of Indian Penal Code. The amendment may be carried out forthwith.

(2.) It is in connection with the First Information Report bearing Crime Register No. I-20 of 2017 registered with Visnagar City Police Station, Mehsana, on 17.02.2017 against the present applicant-accused for the offences under Sections 326, 323, 504, 506(2), 307 and 114 of the Indian Penal Code, 1860, that this application under section 438 of the Code of Criminal Procedure, 1973 is presented by the applicant.

(3.) The first informant stated that there was a stone pelting by the nephew of the accused No.1 Patel Yogeshbhai Ranchodbhai upon their house. In respect of the said incident, the complainant went to the place of said Patel Yogeshbhai Ranchodbhai and made complaint. It appears that in an act of retaliation, Patel Yogeshbhai Ranchodbhai came out of the home in an enraged state of mind and started abusing the family members of the complainant. After some altercations, in an enraged state of mind, Patel Yogeshbhai Ranchodbhai went back inside and come back with Dharia and given a blow on the head of Nileshbhai-brother of complainant.