YUVRAJ BUDHABHAI AHIRE 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 C.R No.I-416 of 2019 dated 6.12.2019 before Limbayat Police Station, District: Surat for the offences under Sections 141 , 142 , 143 , 145 , 149 , 186 and 427 of the IPC.

(2.) Learned advocate for the applicant submits that the applicant was not present at the time of incident and as per the alleged offence, a mob has entered into the police station to pressurize the police and according to the mob, wrong person was arrested. It is also contended that only motorcycle of the present applicant was found in the CCTV footage outside the police station, however, the applicant was not there. Thus, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail and submitted that such type of activities cannot be permitted and the applicant may not be granted anticipatory bail because it would make it difficult for the police authorities to main law and order in the society.