DILIPSINGH ARVINDSINGH CHAUHAN 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 32 of 2018 with Vadodara Taluka Police Station, District Vadodara, for the offenses punishable under Sections 306 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the applicant is an innocent person, however he has been falsely implicated in the alleged offence. It is submitted that the ingredients of Section 306 of the Indian Penal Code are not prima facie attracted from the allegations made against the present applicant.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent State has opposed grant of anticipatory bail looking to the nature and gravity of the offences.