RESHADBHAI BASHIRBHAI SINJAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR No.11208044220811 of 2022 registered with Pradyuman Nagar Police Station, Rajkot City for offence punishable under Ss. 195-A , 323 , 504 and 506(2) etc. of Indian Penal Code and Sec. 135 of G.P. Act.

(2.) Heard Mr. Parth S. Tolia, learned Counsel appearing for the applicant and Mr. Chintan Dave, learned APP for the respondent State of Gujarat.

(3.) Learned Counsel for the applicant has submitted that the applicant has been falsely implicated in the alleged offence. He has submitted that the applicant has been enlarged on regular bail by this Court vide order dtd. 28/7/2022 passed in Criminal Misc. Application No.8628 of 2022. He has further submitted that the place of incident is highly crowed area and there is continuous traffic and movement of pedestrians. Learned Counsel for the applicant has relied upon the decision of the Hon'ble Apex Court in case of Prabhakar Tewari vs. State of U.P . reported in 2020 (11) SCC 648. He, more particularly, relied upon paragraph No.7 of the said decision, which reads as under:-