NAVALSINH HEMUBHA PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicant-original accused, has prayed for the following reliefs;

(2.) On 17th May, 2016, a first information report came to be lodged with the Chuda Police Station, District: Surendranagar for the offence punishable under sections 307, 323, 504, 506(2), 147, 148 and 149 of the Indian Penal Code and sections 25(1)(1-B)((A) and 27 of the Arms Act read section 135 of the G.P. Act bearing C.R. No.I-18 of 2016. The applicant herein is one of the accused persons named in the first information report. It appears that apprehending arrest at the hands of the police, he prayed for anticipatory bail before this Court by filing the Criminal Misc. Application No.33585 of 2016. A Co-ordinate Bench of this Court, vide order dated 3rd March, 2017, rejected the anticipatory bail application. I may quote the relevant observations made by the Co-ordinate Bench while rejecting the anticipatory bail application.

(3.) As interim relief was granted by this Court as per order dated 27th December, 2016 and the same remained operative, as the applicant wants to approach higher forum against the present order, the said relief of not taking coercive steps against the applicant shall continue till 15th March, 2017. "