PRADEEP RAMESHBHAI SHELAT 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 enlarging the Applicant on anticipatory bail in connection with the F I R be i ng C. R. No . 1 121105 623009 9 registered wit h Surendranagar City B Division, Police Station, District - Surendranagar for the offe nse s puni sha bl e unde r S ec tions 354A, 354D, 504, 506(2) and 114 of the Indian Penal Code.

(2.) Heard learned Advocate A.M.Dagli for the Applicant and learned APP for the Respondent - State.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending 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. He further submitted that the applicant and the first informant were engaged with one another once upon a time, however, due to differences, the engagement was called off and thereafter, the first informant after passage of considerably long period, has lodged the present FIR. He further submitted that after the engagement was called off, the present applicant and the first informant have married at different places. He, therefore, prayed to allow the present Application.