STATE OF GUJARAT Vs. MINAJBHAI RANZALALI PATEL

JUDGEMENT

(1.) All these applications have been moved by the State questioning the orders passed by the learned 7th Additional Sessions Judge, Bhavnagar on 13.01.2017, granting regular bail to the respondents accused, in connection with the first information report being I-C.R. No. 79 of 2016 for the offences punishable under sections 302, 307, 34, 143, 147, 148, 149, 120 (B) and 337 of the Indian Penal Code and Section 135 of the Gujarat Police Act and Sections 25(1)B and 27(2) of the Arms Act.

(2.) It is the case of the prosecution that a first information report came to be lodged by one Nilamben contending that her brothers, viz. Ali Hussain and Abbasbhai Pyarali and father - Pyarali Madhwani have been assaulted with sword, sickle, bill hook, gupti and shot fired with the revolver by the present applicants and Others, and therefore, three of them died, due to the injury caused by the applicants. The complainant's nephew Mehndiraja Muhammadali sustained a serious injury. This has happened due to grievances and grudges between the applicants and complainant.

(3.) Chargesheet came to be filed on 29.12.2016 and thereafter, the case was committed to the court of Sessions being Sessions Case No. 1 of 2017, which is presently pending before the court of the learned 6th Additional Sessions Judge, Mahuva.