DARSHAN PRAVINCHNADRA VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered as C.R No.11191017210058 of 2021 registered with Gujarat University Police Station.

(2.) Heard learned advocate, for the applicant, learned APP, for the respondent-State and learned advocate Mr. Goswami for the original complainant through V.C. and examined the papers placed for consideration in support of the submission made at bar.

(3.) Learned advocate for the applicant submits that considering the nature of allegations and role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.