CHETANBHAI DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. P.P Majmudar on behalf of the applicant and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the first informant.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR bearing C.R. No. 11199004213046 of 2021 registered with Ankleshwar City Police Station, District: Bharuch for offences punishable under Ss. 279 and 307 of the Indian Penal Code and Sec. 177 and 184 of the Motor Vehicles Act.

(3.) Learned Advocate Mr. Majmudar for the applicant would submit that while the fact of the applicant having dashed his car with the motorbike of the first informant, may prima facie not be a fact which could be denied but at the same time the allegation that such an incident could result in an offence punishable under Sec. 307 of IPC may also be appropriately considered by this Court.