CHAUHAN ABHAJI BALUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Manan Mehta, 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. 11216005220107 of 2022 registered with Dahegam Police Station, Dist. Gandhinagar, for the offences under Ss. 498-A, 306 and 114 of IPC.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. There is no specific allegation made against the applicant. Hence, custodial interrogation of the applicant is not essential for the purpose of investigation.