BADRUMIYA AJIMMIYA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Ashish M. Dagli for the applicant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent- State through video conference.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release the applicant on anticipatory bail in case of the applicant's arrest in connection with the F.I.R. being I- C.R. No.11204017200452/2020 registered with Chaklasi Police Station, District: Kheda for the offences punishable under Sections 386 , 504 , 506(2) and 114 of the Indian Penal Code.

(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 applicant will keep himself available during the course of investigation, trial also and will not flee from justice.