SHAIKH MOHAMMADHANIF GULMOHAMMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Zubin F. Bharda, learned advocate for the applicant and Ms.Nisha Thakor, learned Additional Public Prosecutor for the respondent-State through Video Conferencing.

(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.I-29 of 2020 (11191028200193 of 2020) registered with Vejalpur Police Station, Ahmedabad, for the offence punishable under Sections 365 , 294(b) , 324 and 114 of the Indian Penal Code read with Section 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant submits that the applicant is 63 years of age and that what culls out from the first information report is that there was no previous enmity between the applicant and the complainant and the fact that the assault was caused just without any reason or motive or intention raises doubts over the genuineness and veracity of the allegations levelled by the complainant. Learned advocate for the applicant further submits that the applicant will remain present before the Investigating Officer on 16th June, 2020 and will provide the permanent address.