RAVI DURAISWAMI GRAMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R No.11191024210105 of 2021 before Ramol Police Station, District: Ahmedabad City for the offences under Sections 384, 504, 506(1) and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicants submits that the applicants are falsely implicated in the offence, the applicants are local residents and would be available for investigation and trial. He has further submitted that the complainant has left India and prior to that, the complainant has filed an affidavit dated 30.01.2021 before the Dy. Commissioner of Police regarding closing down the case and in the said affidavit, the complainant has not claimed his alleged stolen goods.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.