MOHAMMEDALTAFDADUBHAISHAIKH Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Shri D.M.Devnani, learned Additional Public Prosecutor waives service of Rule for the respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R.No.11823017200188 of 2020 with Rajpipla Police Station for the offences punishable under Sections 306 , 506(2) and 114 of IPC and Sections 40, 42 and 44 of the Gujarat Money-Lenders Act, 2011.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicants are available during the course of investigation and will not flee from justice. In view of the above, the applicants may be granted anticipatory bail.