PRAHLAD BANSILAL AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of rule for respondent-State of Gujarat.

(2.) The present application is filed seeking transit bail for a period of thirty days in connection with an FIR No. 68/2017 dated 2nd March 2017, registered with Raniganj Police Station of sub-division Asansol of Burdwan District [West Bengal] for the offence punishable under Sections 498A, 406 of the Indian Penal Code.

(3.) Learned advocate Shri SM Agrawal appearing for the applicants submitted that in connection with certain HC-NIC Created On Thu Aug family disputes which are in the nature of a civil dispute, the informant appears to have lodged an FIR by giving colour of criminal offence. He submitted that by adopting such shortcut and use of the police machinery, the informant wants settlement of his civil dispute with the applicants and based on the FIR, if the applicants are arrested, the applicants might suffer lot of harassment and humiliation. He submitted that since such kind of the FIR is lodged out of the State, the applicants have approached this Court for transit bail to avoid any harassment or humiliation at the hands of the police.