NITINBHAI DALPATBHAI CHAWDA 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 has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.11211016200107/2020 before Dhrangdhara Taluka Police Station, District: Surendranagar for the offence punishable under Sections 307 , 323 , 504 , 506(2) and 114 of the Indian Penal Code and under Section 135 of the G.P. 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. Besides the applicant is available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.