SANDIPKUMAR DHIRAJLAL DHAMELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.I-374 of 2019 with Sarthana Police Station for the offence punishable under Sections 143, 144, 147, 148, 342, 323, 325, 504, 327 and 506(2) of the Indian Penal Code, under Section 135 of the Gujarat Police Act and under Sections 40 and 42(C) of the Gujarat Money Lenders Act, 2011.

(2.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence. She indicated the injuries received by the injured witnesses one being perforation of ear and other being fracture.