MOHAMMAD YUSUFKHAN BADARKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Setu Joshi for the applicant and learned APP Ms. Monali Bhatt for the Respondent-State.

(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 C.R. No. 11191021211743 of 2021 registered with Gayakvad Haveli Police Station, District: Ahmedabad-City for the offences punishable under Ss. 323, 294(b) and 114 of the Indian Penal Code and Sec. 135(1) of the Gujarat Police Act.

(3.) The brief facts of the case are that on 11/11/2021 at about 5:30 pm, the complainant received a call from his younger son namely Mohmadshah, who informed that his uncle i.e. Mohammad Yusufkhan Pathan and his son i.e. Rehankhan Pathan, came to their house and got into heated argument with complainant's daughters namely Jaiba and Sumaiya about the previous quarrel with respect to ancestral property. That, accused No. 1 caused injury on the left foot nail of the complainant's daughter and also beaten the complainant's daughters with wooden stick on her legs and caused injury and therefore, the FIR in question came to be lodged.