UMANG RAJESHBHAI GHOGHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered as CR I/11210063210202 /2021 with Singanpor?Dabholi Police Station, Surat for the offence punishable under Sections 447 and 120(B) of the Indian Penal Code and Sections 376(2)(n), 354(C), 504, 506(2) and 114 of the Indian Penal Code.

(2.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent?State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence. He further submitted that though the applicant had remained present on 15.04.2021, the applicant had not fully cooperated with the investigation. Moreover, the applicant has not surrendered the mobile phone in which objectionable recording has taken place.