MAHOBATSING JAYANTIJI SADUJI WAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application under Section 439 of the Code of Criminal Procedure, 1973 is filed by the applicant for regular bail in connection with FIR being C.R.No.I­27 of 2019 registered with Deesa Rural Police Station, District Banaskantha for offence under Sections 302 , 307 , 323 , 504 , 506(2) and 114 of IPC.

(2.) Learned advocate for the applicant submits that fatal blow was given by the original accused No.1 - Vijuji Arajanji Thakore to the deceased on his head and death of the deceased is caused due to that blow. He, therefore, urged that applicant be enlarged on bail.

(3.) Learned APP appearing on behalf of the respondent­State has opposed grant of regular bail looking to the nature and gravity of the offence.