MAYURBHAI SHIVRAMBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives Rule for the Respondent State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant -accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11199050220159 of 2022 registered with Valiya Police Station, Dist. Bharuch for the offences under Ss. 323, 341, 143, 147, 504 and 506(2) of Indian Penal Code, 1860.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. The applicant has not inflicted any injury to the complainant and he was not present at the scene of offence. Hence, custodial interrogation of the applicant is not essential for the purpose of investigation.