AZAD MAJIDBHAI AGWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11214020201278 of 2020 before Kamrej Police Station, District: Surat Rural for the offences under Sections 323, 324, 394, 504, 506(2), 143, 147, 148 and 149 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(2.) Heard Mr. S.S. Saiyed, learned advocate for the applicant and Ms. C.M. Shah, learned APP for the respondent State.

(3.) Mr. Saiyed, learned advocate for the applicant submits that it is a case of cross-complaint. It is his further submission that the co-accused persons have been released on regular bail by the Sessions Court. He further submits that no overtact is attributed to the applicant and the custodial interrogation is not necessary as recovery or discovery is to be made from him. He, therefore, submits that considering overall nature of allegations, the applicant may be released on anticipatory bail.