MOINBHAI MOHAMMADBHAI VOHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent-State.

(2.) This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the first information report being FIR No.11204025200797 of 2020 registered with Kheda Town Police Station for the offences punishable under section 306 IPC.

(3.) Learned advocate for the applicant submitted that the deceased was driving the auto-rickshaw belonging to the applicant herein on daily saving basis. The applicant had demanded his legal dues arising out of the plying of the said vehicle from the deceased. Therefore, no ingredients of the offence under section 306 IPC are made out against the applicant. It was, therefore, prayed that discretion may be granted in favour of the applicant.