ROHAN RAJENDRA GARUD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Z. L. Khan for the Applicant and learned APP Ms. Monali Bhatt for the Respondent - State of Gujarat.

(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 I - C.R. No. 11210048211185 of 2021 registered with Umra Police Station, District: Surat for the offences punishable under Ss. 498A, 323, 504 and 114 of the Indian Penal Code and under Ss. 3 and 4 of Dowry Prohibition Act.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis-allowed. Learned Advocate for the Applicant has urged that in the present case the incident is of the year 2019 however the FIR is filed in the year 2021 and that infact they are residing in Mumbai but just to haras the present applicant the FIR is filed in Surat and therefore when the offence is registered under section 498A of the IPC, the present application may kindly be allowed.