PARMAR MANISHKUMAR NANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule on behalf of the respondent State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No.11209024200241 of 2020 registered with Jadar Police Station, Sabarkantha for the offence punishable under Sections 306 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that considering the role which has been attributed to the applicant - original accused No.7, no case is made out by the prosecution against the applicant. Apart from that, learned advocate has further submitted that there is no active role in connection with the complaint in question, except the general allegations.