RAZAKBHAI GAFARBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. Ronak Raval waives service of rule on behalf of the respondent State. In the facts and circumstances of the case, the present application was taken up for final consideration today itself.

(2.) It is in connection with the First Information Report bearing Crime Register No. I-132 of 2016 registered with Gondal City Police Station, Rajkot Rural, on 22.07.2016 against the present applicant-accused for the offence under Sections 302, 307, 506(2) and 120B of the Indian Penal Code, 1860 section 25(1-B)A and 27 of the Arms Act, and section 135 of Gujarat Police Act, that this application under section 438 of the Code of Criminal Procedure, 1973 is presented by the applicant.

(3.) The allegations in the FIR relates to the incident where one Sanjaybhai was killed by the accused persons named in the FIR and also by other accused persons not named in the FIR. The present applicant was not named in the FIR.