(1.) 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. 11206008210262 of 2021, registered with Bahucharaji Police Station, District: Mehsana for the offences punishable under Ss. 498-A, 354A, 323, 504, 506(2) and 114 of the Indian Penal Code, 1860 (IPC) and Sec. 4 of the Dowry Prohibition Act.
(2.) Heard learned advocate Mr. P. P. Majmudar for learned advocate for the applicant and learned APP Ms. M. H. Bhatt for the respondent-State.
(3.) The learned advocate for the applicant has submitted that the applicant is apprehending arrest in connection with the aforesaid FIR. It is submitted that the learned Sessions Judge has rejected the application filed by the present applicant for grant of anticipatory bail. The learned advocate for the applicant has submitted that the applicant is charged with the aforesaid offences under the IPC and also the Dowry Prohibition Act, however, the ingredients of the said offences have not been satisfied. It is submitted that prior to registration of the FIR in question, the applicant, having apprehension, had made two applications before the concerned Police Officer at Bahucharaji Police Station, respectively on 9/6/2021 and 20/6/2021 and reply was also given by the applicant to the concerned Police Officer on 23/6/2021. It is submitted that copies of all such communications are on record. Further, it is submitted that the applicant has no antecedents. Accordingly, in the facts and circumstances of the case, as such there being no prima facie case, it is urged that present application may kindly be allowed and the applicant may be granted anticipatory bail.