MAHAVIRSINH AJITSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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. 11191030210071 of 2021 registered with Mahila Police Station (West) Dist.: Ahmedabad, for the offences punishable under Ss. 376, 376(2)(H), 377, 406, 506(2), 312 and 114 of IPC.

(2.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence as he is the friend of principal accused and custodial interrogation of the applicant is not essential for the purpose of investigation.

(3.) Mr. Rohan Amin, learned counsel appearing for the original complainant opposed the bail application by contending that considering the seriousness of the charges, discretion may not be exercised in favour of the applicant.