DHARMIK DEVSHIBHAI CHUDASMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Vilav K Bhatia for the Applicant and learned APP Mr. Utkarsh Sharma for the Respondent - State of Gujarat through video conference. Rule. Learned APP waives service of notice of Rule on behalf of the Respondent - State of Gujarat.

(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 I - C.R. No. 11203055230065 of 2023 registered with Shil Police Station, District: Junagadh for the offences punishable under Ss. 379A(1) , 323 , 294(B) , 325 , 506(2) , 143 , 144 , 148 , 149 of the Indian Penal Code read with Sec. 135 of the GP Act.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis-allowed. Learned Advocate for the Applicant has submitted that just to give criminal colour, a false and frivolous complaint is created to pressurize the present applicant, and therefore, the present application may kindly be allowed.