CHAUDHARY GOVINDBHAI HEMRAJBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Tushar Chaudhary, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent State through Videoconferencing.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being CR No. I5 of 2020 before Kheralu Police Station, District: Mehsana for the offences under Sections 307 , 143 , 147 , 148 , 149 , 323 , 504 , 506(2) , 403 , 120(B) and 302 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned advocate for the applicant submits that the other coaccused have been released and there is no role attributed to the applicant, and considering the rival contention regarding a case of elopement, there is dispute amongst the two castes, and also considering the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicant will be available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.