AFROZ YASINBHAI DALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Pratik Jasani, learned advocate for Mr. Ankit Y. Bachani, learned advocate for the applicant and Mr. Ronak Raval, learned APP for the respondent-State.

(2.) By way of present application, the applicant is seeking release on anticipatory bail in connection with the FIR registered as I-CR No.217 of 2021 with Rander Police Station, District- Surat City for the offences punishable under Ss. 364(a) , 365 , 342 , 232 , 384 , 386 , 120B , 506(2) , 34 of the Indian Penal Code as well as Sec. 25(1)(b) and 27 of the Arms Act.

(3.) Mr. Pratik Jasani, learned advocate appearing on behalf of the applicant would submit that the investigation is virtually completed, more particularly the co-accused having been arrested by the Investigating Officer and co accused having been released on regular bail, no fruitful purpose would be served if the present applicant is required to undergo rigmarole of custodial interrogation. Learned advocate would further submit that as such while the present application or rather the application before the learned Sessions Court had been preferred after substantial delay after filing of FIR, according to learned advocate, the applicant had never received any notice from the Investigating Officer more particularly, whereby the presence of the applicant was required in connection with the offence in question.