MALEK SABBIRBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(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 F.I.R. being C.R. No.I-11192050210093 of 2021 registered with Sanand Police Station, District Ahmedabad Rural for the offences under Sections 143, 147, 148, 149, 152, 153, 224, 225, 186, 332, 353, 395, 397, 429 and 506 of the Indian Penal Code, 1860.

(3.) The case of the prosecution in brief is that the applicant was attending a wedding of his cousin at Village Andej on 04.04.2001 near the alleged place of incident, wherein the police authority carried out raid and caught the group of persons, who were playing gambling with cards and money and quarrel took place between the police authority and group of people, who were present there and accordingly the present FIR has been registered.