KAUSHIK NARSINHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Report of Police Inspector, Mahila Police Station (East), Ahmedabad City dtd. 13/9/2022 is taken on record.

(2.) Heard Mr. Vasimraja A.Kureshi, learned advocate for the applicant; Ms. Ratna Vora, learned advocate for the original complainant and Ms. Chetna Shah, learned Additional Public Prosecutor for the respondent - State.

(3.) Learned advocate for the applicant submits that the applicant is quite innocent and he has not committed any offence as alleged against him in the FIR. He has further submitted that there is no prima facie case made out against the present applicant and applicant is falsely implicated in the alleged offence. He has further submitted that applicant has not committed the said offence and just to get revenge the present offence came to be registered. He has relied upon the decision of Hon'ble Apex Court rendered in case of Sonu @ Subhash Kumar Vs. State of U.P. reported in 2021 SCC Online SC 181 more particularly para 8 of the said judgement. Therefore, learned advocate for the applicant has requested this Court that the applicant may be enlarged on anticipatory bail by imposing suitable conditions.