Ashokkumar C.Joshi,J. - (1.)This successive regular bail application is filed by the applicant accused under section 439 of the Code of Criminal Procedure, 1973 (for short, "the Code") for enlarging the applicant on regular bail in connection with I-C.R. No. 230 of 2019, registered with Rander Police Station, District- Surat (City) for the offences punishable under sections 307, 504, 114 and 201 of the Indian Penal Code and section 135 of the Gujarat Police Act.
(2.)Heard learned Advocate Mr. M. R. Pande for the applicant and learned APP Mr. Pranav Trivedi for the respondent - state through video conference.
(3.)Brief facts of the case are that on 17.10.2019 the complainant and his friend Shakil Tinwala were standing near Shana Corner Building, and at that time, present applicant - Imran @ Babo and Ibrahim Saiyed (the juvenile in conflict with law) came on Activa with dangerous weapons like sword and stump, and on seeing that, the complainant asked them as to why they had come with weapons, for which, the present applicant and the juvenile in conflict with law quarreled with him and also uttered abusive language. Thereafter, the present applicant hold the complainant at the back, and the juvenile in conflict with law took sword and gave blow on the left side of head of complainant and caused severe injuries to the complainant, therefore, he was taken to Jainab Hospital, Surat for treatment. Accordingly, the FIR in question came to be lodged.
Submission of the Parties: