PATEL RANJITBHAI MAGANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard, learned advocate for the applicant as well as learned Additional Public Prosecutor Mr.J.K.Shah.

(3.) Mr.Jaydeep Sindhi, learned advocate for the applicant, has submitted that the applicant is an innocent person and has wrongly been arraigned in the prosecution. Furthermore, looking to the alleged role played by even the applicant, it is not possible to be construed in definite form that offence, prima facie, is established against the applicant. In view of all these circumstances, a request is made to grant anticipatory bail and there are no criminal antecedent of the applicant. It has been contended that on the contrary, it is in the well of accused No.4 - Rameshbhai, leopard was found which was taken out and the applicant is falsely arraigned. Learned advocate has further submitted that even if the offence is prima facie said to have been committed then also, the punishment is of 3 to 7 years only and, therefore also, the case of the applicant is required to be considered by granting the relief as prayed for.