MANSURI HASANBHAI UMARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Shubham Jhajharia for the Applicant and learned APP Ms. Monali Bhatt, for the Respondent - State of Gujarat.

(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 F I R N o . 11206043210817 of 2021 registered with Mehsana Taluka Police Station, District: Mehsana for the offences punishable under Sections 307, 323, 504, 506(2) and 114 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis-allowed. Learned Advocate for the Applicant has submitted that in the present case the role attributed to the present applicant is that he is the father of the son who had actually as per the allegation inflicted blows. He has further submitted that the present application may kindly be allowed.