KAMLESH AMRATBHAI LEUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Gaurav Chudasama states that he has instructions to appear on behalf of the original complainant. Registry to accept his Vakalatnama. Learned advocate Mr. Gaurav Chudasama has produced affidavit-in-reply on behalf of the original complainant, which is ordered to be taken on record.

(2.) The present successive application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an F.I.R. being C.R.No.I- 08 of 2016 registered with Danilimda Police Station, Ahmedabad for the offences punishable under Sections 302, 323 and 114 of the Indian Penal Code , 1860 and Section 135(1) of the Gujarat Police Act, 1951.

(3.) Heard the learned senior counsel for the applicant, and learned advocate appearing on behalf of the original complainant and Additional Public Prosecutor for the respondent-State.