MOHAMMEDFARUKH MOHAMMED YUSUF GHANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Soeb R. Bhohatia has received instructions to appear on behalf of applicant in place of learned advocate Mr. Parthiv Bhatt. He is permitted to file his Vakalatnama in the Registry.

(2.) Learned advocate Mr. Razin S. Zeena has received instructions to appear on behalf of original complainant. He is permitted to file his Vakalatnama in the Registry.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-?accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I - 13 of 2019 registered with Dholka Town Police Station, District Ahmedabad for the offenses punishable under Sections 306 and 114 of IPC.