DHAVAL HARILAL AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicants under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR registered at C.R.No.11191024220594 of 2022 before Ramol Police Station, Ahmedabad for the offence punishable under Ss. 306 , 114 , etc. of the Indian Penal Code .

(2.) Learned advocate appearing on behalf of the applicants would submit that the applicants are innocent and falsely implicated in the alleged offence. He submitted that there is no iota of evidence coming on record as regards to any cruelty meted out to the deceased by the present applicants. He submitted that there is no material on record to point out that any act of the applicants has instigated the deceased to commit suicide. He submitted that the the complainant had business relations with the applicants since long and they have entered into different partnership agreement and thereafter, the partnership was dissolved. The dissolution deeds are also on record. He further submitted that the applicants had personally remained present before the concerned Investigating Officer as directed by the Co-ordinate Bench of this Court vide order dtd. 24/8/2022 and their statements are also recorded. He, therefore, submitted that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicants looking to the nature and gravity of the offence.