PATHAN LALUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being C.R.No.11197047211349 of 2021 registered with Savli Police Station, District: Vadodara for the offence punishable under Ss. 143, 147, 148, 149, 323, 294(b), 307, 308 and 506(2) of the Indian Penal Code and Sec. 135 of the G.P.Act.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. He has no past antecedent of like nature and custodial interrogation of the applicant is not essential for the purpose of investigation.