MAHOTJI KALAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant (accused No.1) under Section 439 of Cr. P.C., seeking regular bail in connection with the FIR being C.R. No.I?11216001200294 registered at Adalaj Police Station, District Gandhinagar for the offence punishable under Sections 394 , 323 , 504 , 506(2) , 114 of IPC and Section 135 of G.P. Act.

(2.) Heard the learned Advocates for the parties and perused the documents on record, more particularly the complaint filed by the complainant Chetanbhai Adarbhai Becharbhai Patel. It appears that the complainant had filed the complaint on 13.6.2020 alleging inter alia that on the said day at about 8.30 p.m., the present applicant along with the other three co?accused had come to the house of the complainant and picked up a quarrel in connection with the Tea?Lorry allegedly placed by the complainant in the field of the applicant. Thereafter the applicant and other co?accused had started abusing the complainant and his family members and the present applicant started beating Praveenbhai, the brother of the complainant with one wooden log and also snatched the gold chain worth Rs.1,10,000/?.

(3.) It is submitted by the learned Advocate for the applicant that the applicant has been falsely implicated for the offence under Section 394 of IPC only to make the case more serious and non? bailable. He also submitted that the other three co?accused have already been released on bail by the Sessions Court and the applicant is ready to abide by any conditions that may be imposed by the Court as he is in jail since last more than 40 days.