MANGLUBHAI KATHUBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the applicants of each application and learned A.P.P. for the respondent - State.

(2.) These applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. being C.R.No.I-6 of 2017 registered with Muli police station, Surendranagar under Sections 307, 302, 323, 147, 148, 149, 504, 326, 325 of the Indian Penal Code, 25(1-b)a, 25(1)(1-B)A and 27 of the Arms Act and Section 135 of the Gujarat Police Act.

(3.) Briefly stated, it is alleged in the complaint that on the day of incident, the complainant and other persons went to the accused persons for making low blast for the process of installation of air wind. The accused persons got enraged and the co-accused person caused fire arm injuries to the complainant and one Mr.Jodhabhai, who succumbed to the injuries. Further, the present applicant alleged to have present at the scene of offence at the time of incident and inflicted an axe blow to one witness - Mr.Hirabhai Sagrambhai.