RABARI @ DESAI GANGABEN MOTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. Dharmesh Devnani waives service of notice of Rule on behalf of respondent- State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R. No. 11217004200647 of 2020 registered with Balisana Police Station, Patan for the offenses punishable under Sections 307, 326, 504, 294(b), 506(2) AND 114 of the Indian Penal Code and under Section 135 of the Bombay Police Act.

(3.) Learned Advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep herself available during the course of investigation, trial also and will not flee from justice.