UTTAMRAM RAJARAM SHINDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Manan K. Paneri for the Applicants and learned APP Ms. Moxa Thakkar for the Respondent " " State of Gujarat.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants " " accused persons have prayed for anticipatory bail in connection with the FIR No. P a r t - A 1 1 8 2 2 0 1 5 2 1 1 7 6 3 registered with Jalalpore Police Station, Navsari for the offences punishable under Ss. 498A, 306 and 114 of the Indian Penal Code.

(3.) Learned Advocate for the Applicants has submitted that the Applicants are apprehending their 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 Applicants has heavily placed reliance on the FIR papers and as such the allegations levelled against the Applicants / Accused persons are general in nature and as such there is no offence of abetment under Sec. 107 IPC coupled with Sec. 306 IPC. The learned Advocate for the Applicants has further submitted that all the three accused persons are residing in Maharashtra whereas the prime accused and the deceased were residing in Navsari and therefore there is no question of any harassment. He has therefore submitted that the present application may be allowed.