MULRAJSINH MELUBHAI MAHIDA 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. 11215025210458 of 2021 before Sojitra Police Station, District: Anand for the offences under Ss. 143, 147, 148, 149, 307, 324, 323, 354B, 504, 506(2) etc of the Indian Penal Code and under Sec. 135 of the Gujarat Police Act.

(2.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent - State.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He has submitted that there is free fight between the two groups and the offence is taken place and the cross complaint is also filed against the complainant and other person. He has submitted that they are residing together in the same area and because of because of scuffle between two groups the incident took place. 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.