MANAV KISHOR RAMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives Rule for the Respondent State.

(2.) 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. 11993002220013/2022 registered with Adipur Police Station, Dist. Kachchh, for the offences under Ss. 323 , 324 , 325 , 114 , 294(b) and 506(2) of the Indian Penal Code, 1860 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. The complainant has filed an affidavit stating the fact that the applicant was not present and he has no objection if bail is granted to the applicant.