DILIPBHAI LADHUBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11196003220665 of 2022 before Manjalpur Police Station, District: Vadodara City for the offences under Ss. 306 , 114 etc of the Indian Penal Code .

(2.) Heard Mr.Zubin Bharda, learned advocate appearing for the applicant and Mr.Chintan Dave, learned Additional Public Prosecutor for the respondent - State.

(3.) Learned advocate for the applicant submits that for the purpose of constituting an offence of suicide, two vital ingredients i.e. abatement and instigation are missing and no offence of abatement or instigation is disclosed against the applicant. He also submits that the incident took place on 9/6/2021 and the FIR came to be filed on 5/10/2022 after a delay of 16 months. He submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicant will be available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.