NILESHBHAI SHIVLALBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is filed under Section 438 of the Code of Criminal Procedure 1973, for pre-arrest bail in connection with FIR being C.R No.11211057200244 of 2020 registered with Surendranagar City 'A' Division Police Station for the offences under Sections 306 , 201 and 114 of Indian Penal Code and Section 3(2)(v) of the Atrocities Act.

(2.) Heard Mr. Ashish Dagli, learned advocate appearing on behalf of the applicant, Mr. Hardik Soni, learned APP for the respondent No.1 and Mr. Bhunesh Rupera, learned advocate for the erspondent No.2 defecto complainant.

(3.) Mr. Dagli, learned advocate for the applicant submits that the averments / allegations made in the compliant / FIR do not constitute offence under Section 306 of IPC. He submits that the applicant has no criminal antecedent and Baldevbhai Bharwad, who happens to be main accused is released on regular bail by the lower Court. It is his submission that custodial interrogation is not required. Hence, the applicant maybe released on anticipatory bail.