KUNDAN PRATAPSINH PADHIYAR Vs. STATE OF GUJARAT
LAWS(GJH)-2021-9-1774
HIGH COURT OF GUJARAT
Decided on September 24,2021

Kundan Pratapsinh Padhiyar Appellant
VERSUS
STATE OF GUJARAT Respondents


Referred Judgements :-

SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]


JUDGEMENT

A.Y. KOGJE,J - (1.)This application is filed by the applicant under Sec. 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 ?11197005210760 of 2021 with VADODARA RURAL POLICE STATION, DISTRICT ?VADODARA, for the offence punishable under Ss. 323, 341, 354(A) and 114 of the Indian Penal Code.
(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.)Learned Advocate, MR. SHREYANG S. VAYEDA has instruction to appear on behalf of the Original Complainant. He is permitted to file his appearance on behalf of the Original Complainant. He draws attention of this Court to the Affidavit filed by the original complainant in support of present application, stating that he has no objection if the applicants are enlarged on anticipatory bail, as dispute was regarding flowing of water on the street.


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