MAHENDRASINH @ MENDIYO LAKHDIRSINH SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Ashish Dagli, learned advocate, for the applicant in CRMA No. 28421 of 2017, Mr. Laxmansinh Zala, learned advocate for the applicants in CRMA No. 27672 of 2017 and Ms. Moxa Thakkar, learned APP, for the respondent- State.

(2.) 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 - 80/2017 with Halvad Police Station for the offences punishable under Sections 302 , 307 , 324 , 435 , 427 , 143 , 147 , 148 , 149 , 120-B and 34 of the IPC and Section 25(1) of Arms Act and Section 135 of Gujarat Police Act.

(3.) Briefly stated that FIR came to be filed by one Mr. Ramabhai Revabhai Golatar, inter alia, contending that on 13.07.2017, the complainant went for Darshan at Thaker Bhagwan Temple and there were 200 to 300 other persons at about 3:45 some incident occurred on road and that the complainant and others went outside and found that about 100 cars were parked from which mob of 40 to 50 persons came with weapon in their hands, some of them were also fired from their fire-arm and because of that injuries were sustained by different persons and ultimately two persons who sustained injuries namely Mr. Khetabhai and Mr. Velabhai, were found to be seriously injured and hence, the FIR came to be lodged.