RASULMIYAN LALAMIYA CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code" for short) by the applicant with a prayer to release him on anticipatory bail in connection with FIR being C.R. No.I-78 of 2018 registered with Nandasan Police Station, District Mehsana.

(2.) Heard learned advocate Mr.Bhargav Bhatt assisted by learned advocate Mr.Kishan Chakwawala for the applicant and learned Public Prosecutor Mr.Mitesh Amin for the respondent State.

(3.) That the FIR being C.R. No.I-78 of 2018 is registered against one Imtiyaz, resident of Rajpur and four others under Sections 307, 324, 143, 147, 148 and 149 of the Indian Penal Code ('IPC' for short) and under Section 135 of the Gujarat Police Act. In the said FIR, the applicant is described as Rasulmiyan, resident of Village Rajpur. After registration of the FIR, Rajubhai Gandabhai Rabari succumbed to the injuries and, therefore, Section 302 of IPC is added.