ANKUR AMBARAM KHANDEKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.11993003201577 of 2020 before Anjar Police Station, District : Gandhidham - Kutch (East) for the offences under Sections 307, 323, 324, 294(b), 427, 143, 147, 148, 149 etc. of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(3.) Mr. Premal Rachh, learned advocate for the applicant, submits that the applicant was badly injured in incident which had happened on 15.09.2020 in respect of which an FIR is registered for the offence punishable under Sections 307, 323, 324, 294(b), 427, 143, 147, 148, 149 etc. of the Indian Penal Code and under Section 135 of the Gujarat Police Act. He submits that FIR in respect of this incident filed at about 8pm and therefore it is highly unlikely that the applicant being injured condition would have participated in the alleged incident of the FIR which is subject matter of the present application. He therefore submits that the applicant may be enlarged on anticipatory bail by imposing suitable conditions.