ANIRUDDHBHAI PARSHOTTAMBHAI TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No. I -201 of 2015 with Nilambaug Police Station, Bhavnagar for the offenses punishable under Sections 306 and 114 of the Indian Penal Code.

(2.) Pursuant to the 'Rule' issued by this Court, learned APP placed the papers of investigation an Mr. Anand Yagnik, has appeared for the original complainant to oppose the application.

(3.) Brief facts arise on record are as under: