SANJAY AVDHESHRAN MISHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 bearing No.11191065220790 of 2022 registered with Narol Police Station, Ahmedabad for the offences punishable under Ss. 381, 406, 408, 411, 420 and 120-B of the Indian Penal Code.

(2.) At the outset it is required to be mentioned that pursuant to the submissions made by the learned advocate for the applicant on 31/8/2023 this Court passed the following order:

(3.) Today learned APP has submitted that the present applicant has not joined the investigation and he didn't remain present, even till date he is not traced out and remained absconder, hence, the question of causing of atrocity doesn't arise.