ABDULSATTAR GULAMRASUL VAHORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Shri Dharmesh Devnani waives service of notice of Rule on behalf of respondent- State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R. No. I - 11215035200862 of 2020 registered with Umreth Police Station, Anand for the offenses punishable under Sections 323 , 504 , 506(2) and 114 of the Indian Penal Code.

(3.) Learned advocate Shri V.K.Anandjiwala for the applicants submits that the alleged incident is stated to have happened on 27.10.2020 whereas the First Information was provided on 28.10.2020. He has further submitted that there is no reason mentioned in the Criminal complaint itself for such delay occurred in filing of the complaint. Shri Anandjiwala has further submitted that there are disputes between the parties more particularly since the accused are the owners of the property on which the original complainant is a tenant. Shri Anandjiwala has further submitted that considering the role attributed to the applicants and considering the incident alleged in question, the Applicants may be enlarged on Anticipatory bail. Shri Anandjiwala, learned Advocate has further submitted that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Shri Anandjiwala further submits that the applicants will keep himself available during the course of investigation, trial also and will not flee from justice.