AJITSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused has prayed for anticipatory bail in connection with the FIR being C.R. No.1 1 2 0 8 0 4 5 2 3 0 2 7 6 / 2 0 2 3 registered with Malaviyanagar Police Station, Rajkot for the offences punishable under Ss. 323, 386, 452, 504, 506(2) and 114 of the Indian Penal Code, Ss. 3(1)(r) and 3(2)(v) of Prevention of Atrocities Act and Ss. 5, 40 and 42 of the Gujarat Money Lending Act.

(2.) Learned advocate for the applicants submits that the alleged incident took place on 15/3/2023, whereas FIR came to be registered on 18/3/2023. Therefore, there is 3 days delay in lodging the FIR. It is submitted that parties have settled the dispute interse amicably and the first informant has no objection, if the present application is allowed.

(3.) Learned advocate for the applicants has submitted that the applicants are 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 applicants 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.