KHODABHAI AMIBHAI RABARI(DESAI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicantaccused for grant of regular bail under Section439oftheCodeofCriminalProcedurewhichis asuccessivebail.

(2.) The applicantaccused is charged with having committedoffencesunderSections143,147,148,149, 302, 323, 427 435, 506(2) of the Indian Penal Code, andSection135oftheGujaratPoliceAct,forwhich FIRbeingC.R.No.I28of2017hasbeenregistered with Mehsana Taluka Police Station, District: Mehsana.

(3.) Heard learned Senior Advocate Shri S.V. Raju appearingwithlearnedadvocateMs.SamtaGodiwalafor learnedadvocateShriNimitShuklafortheapplicant accused, learned APP Ms. Hansa Punani for the respondentState and learned advocate Shri Mahesh Poojaraforthecomplainant.