THAKOR SURESHJI ALKHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 482 of the BNSS, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11191002250406 of 2025 registered with Ranip Police Station, District: Ahmedabad City for the offences under Ss. 351(3), 69, 64 (1), 64 (2)(m), 143(2), 54 of the B.N.S and under Ss. 3(1)(w)(I), 3(2)(v) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned advocate for the applicant submits that the applicant, being the original accused No. 1, has been falsely implicated in the alleged offence. It is further submitted that, in a quashing petition preferred by the co-accused, this Court has passed an order of no coercive action. Learned advocate further submits that custodial interrogation of the present applicant is not necessary. In these circumstances, it is contended that a case is made out for exercising judicial discretion in favour of the applicant.