MEGHNABEN BIPINKUMAR SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of 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. 11217004220004 of 2022 registered with Balisana Police Station, Dist.: Patan for the offences under Ss. 306, 384, 506(1), 114 of IPC and Sec. 40 and 42 of Gujarat Money Lenders Act.

(3.) Learned advocate for the applicant submits that the applicant has been falsely implicated in the alleged offence. It is submitted that earlier also, the deceased had tried to commit the suicide and one FIR is lodged.