MANHOR ARJANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Hardik Dave learned advocate for the applicant, Mr.Nitin Gandhi learned advocate for the complainant and Mr.Moxa Thakkar learned APP on behalf of respondent-State.

(2.) By way of the present application under Section 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. I - 1119104221018 of 2021 registered with Ahmedabad City Police Station, Ahmedabad, for the offence punishable under Section 306 of the Indian Penal Code.

(3.) Facts have been substantially considered while admitting the application for anticipatory bail by an order dated 07.06.2021 which reads as under: