GULAMNABI SAMRATBHAI TANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Apprehend arrest, the applicant by way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, has prayed for anticipatory bail in connection with the FIR being C.R. No.04 of 2022 (Part-A C.R.No. 11206061220033 of 2022) registered with Santhal Police Station, Dist. Mehsana, for the offences under Ss. 354 , 323 , 504 , 506(2) , 452 , 427 and 114 of the Indian Penal Code, 1860.

(2.) 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 committed any offence as alleged in the FIR. In fact, the dispute in connection with one land is going on and therefore, false and bogus FIR has been lodged. Considering the role of the applicant, his custodial interrogation is not necessary.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail stating inter alia that the custodial interrogation is necessary for further investigation of the case.