(1.) Heard learned advocate Mr. Bhavesh Sarode for the applicant and learned APP Ms. Moxa Thakkar for the Respondent - State.
(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11206020211151 of 2021 registered with Kadi Police Station, District: Mehsana for the offences punishable under Ss. 306 and 114 of the Indian Penal Code.
(3.) The brief facts of the case are that the complainant is the son of the deceased, on 7/10/2021 at evening when he was present at his shop, at about 5.00 pm, one Rohitbhai called him and informed him that since the motorcyle of the father of the complainant got stuck Sujatpura Canal, therefore the complainant went to the Sujatpura Canal on his motor cylce and found the dea body of his father floating in the Narmada Canal. That, when the dead body of the deceased taken out of the water, there was no injury mark on the dead body. That, one chit was found from the pocket of the deceased, wherein it is written that during the period between years 2009 to 2020 and amount of Rs.7,55,500.00 was borrowed by the original accused Nos. 1 to 3 from the deceased and one day the original accused persons have denied to give any money to the deceased and since they threatened the deceased to kill him, the deceased committed suicide, therefore, the present FIR came to be lodged.