SALIMBHAI ISMAILBHAI TALAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Akash A. Singh for the applicant, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State and learned Advocate Mr. Jeet Patel on behalf of the first informant.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR being C.R. No. 11192018210405 of 2021 registered with Dhandhuka Police Station, District Ahmedabad Rural, on 10/8/2021 for offences punishable under Ss. 302, 307, 323, 504, 506(2), 143, 147, 148 and 149 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(3.) At the outset, learned Advocate Mr. Singh for the applicant would submit that the original accused No.3 i.e. father of the applicant had preferred an application for being released on anticipatory bail before the learned Sessions Court and whereas upon the said application being rejected, the said accused had preferred an application before this Court being Criminal Misc. Application No. 6655 of 2022 and whereas vide an order dtd. 28/4/2022, a learned Co-ordinate Bench of this Court had been pleased to reject the same. Learned Advocate Mr. Singh would submit that on the other hand accused No.4 i.e. brother of the present applicant, had neither approached the learned Sessions Court nor surrendered and whereas learned Advocate would submit that pending the present application the accused Nos. 3 and 4 have surrendered before the Investigating Officer.