AARIF YAKUB DAULA 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 FIR No.-11196027200451 of 2020 before Karelibaug Police Station, Vadodara city for the offences under Sections 143, 147, 148, 149, 323, 506(2), 504 & 114 etc. of the Indian Penal Code and under section 135 of the Gujarat Police Act.

(2.) . Heard Mr. Jay Thakkar, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.

(3.) . Mr. Thakkar, learned advocate for the applicant submits that a bald allegation of giving threat to the complainant is alleged in the FIR. It is his further submission that the applicant was not a member of unlawful assembly nor he is has caused any injury to the complainant or his daughter. It is his further submission that at the most it can be said that the applicant has committed an offence punishable under sections 504 and 506(2) of IPC. He also submits that the applicant has no criminal antecedents. He, therefore, submits that looking to the nature of the allegations and evidence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.