AKSHAYBHAI AMARSINHBHAI BHABHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The above bail applications arise out of the one and same FIR and therefore, they were heard together and same is disposed of by this common order.

(2.) These bail applications filed under Sec. 439 of the Cr.P.C. seeking regular bail, in connection with FIR being CR. No.11821033220177 of 2022 registered with Limdi Police Station, Dist.: Dahod, for the offences punishable under Sec. 302 and 114 of IPC.

(3.) The brief facts giving rise to file present applications are that, the alleged incident took place on 11/5/2022 at the place referred in the FIR. The complaint lodged by the son of the deceased Ramsukhbhai, stating inter-alia that, the accused are son of his uncle Amarsinh and his wife respectively. It is alleged in the FIR that, due to land issue, the relation between two families are not cordial. The dispute arise with regard to names of the accused printed on wedding invitation card. The accused raised the dispute that why their names were printed on the invitation card. In such circumstances, they came at the house of the complainant, armed with stick and assaulted his father - deceased Ramsukhbhai by giving kicks and fist blows. The deceased was taken to Zydus Hospital, Dahod and thereafter, he was referred to Higher Center at Vadodara, where, he succumbed to his injuries on 17/5/2022. The cause of death is abdominal injuries and its complications.