JAMILA MOHAMMADSHAFI KHOKHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Application for anticipatory bail has been preferred under section 438 of the Criminal Procedure Code, 1973 in connection with First Information Report registered with Hansot Police Station, District: Bharuch being C.R.No.I-4 of 2015 for the offences punishable under Sections 143, 147, 148, 149, 302, 307, 325, 120B, 427 and 435 of the Indian Penal Code read with section 25(1)(a) of the Arms Act and Section 135 of the Gujarat Police Act, 1950.

(2.) It is the case of the prosecution that, one Jigneshbhai Bhupendrabhai Patel has lodged a complaint that when he had gone to celebrate Uttarayan at his paternal uncle's house at around 14:00 hours, he heard some shouts, when he found the rioting mob of around fifty persons rushing to a place known as Verai Mata Chakla towards Tileshwar Mahadev Temple and were all armed with dangerous weapons like sword, dhariya etc. The mob armed with the weapons had assaulted the persons, who were present in the house of the uncle of the first informant, which eventually culminated into the killing of two persons.

(3.) According to the present applicant, the only role attributed to the present applicant is of instigating the mob and pelting stones against some of the persons.