RAJUBHAI MANSUKHBHAI RANGPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicants, learned advocate Mr.Vicky Mehta for the complainant and learned A.P.P. 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. being C.R.No.I-108 of 2017 registered with Sayla police station, Surendranagar for the offences punishable under Sections 307 , 323 , 324 , 325 , 504 , 506(2) , 147 , 148 and 149 of the Indian Penal Code, Section 25(1) (1-B)A, 27 and 29 of the Arms Act and Section 135 of the Gujarat Police Act.

(3.) Considering the police papers supplied by the learned A.P.P. during the course of hearing, it appears that no any T.I. Parade is arranged/held so far as applicant Nos.4 to 7 are concerned. Upon perusal of the allegations made in the F.I.R., it also appears that no any injury is caused on the vital part of the body. The injured is discharged from the hospital. The learned advocate for the complainant would contend that there is past antecedent registered against applicant Nos.1 and 6. Since applicant No.6 is not identified, aspect of registration of past antecedent becomes insignificant/irrelevant to be considered while considering the present bail application. Further, it is a matter of fact that no any material as to use of fire arm is found. So, it appears that there are over implications of the offenders and, therefore, present application deserves consideration.