DILIP RAMLOCHAN CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional 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 original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.11191045201687 of 2020 before Sola High Court Police Station, Ahmedabad City for the offences under Sections 332, 186, 294(b), 506(1), 323 and 114 etc. of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the applicant the applicant is not named in the FIR. He further submits that the applicant has not criminal antecedents. It is his further submission that no role attributed to the applicant in the present applicant. He therefore submits that looking to the nature of offence, the applicant may be enlarged on bail.