DINESHBHAI KANJIBHAI ANGHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the F.I.R. being C.R. No.11210063210654 of 2021 registered with Singanpor Police Station, Surat City, Dist.Surat for the offences under Sections 504, 506(2) and 114 of the Indian Penal Code, 1860 (IPC) as well as under section 135 of the Gujarat Police Act.

(3.) The case of the prosecution is that the first informant has alleged that on 15.05.2021 at about 20:00 hours, one person came at his residence and inquired about him from his watchman and also informed the watchman that he wants to beat the first informant. It is also alleged that in the CCTV footage, one car was found and wherein the first informant found that the applicant, who is with his family nephew. It is also alleged that one Valjibhai has also informed the first informant that the person, who came in the car, has threatened Valjibhai for dire consequences.