KANCHANBEN VIJAYSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C. R. No. 11209024200090 registered with Jadar Police Station, Sabarkantha for the offence punishable under Section 307 of the Indian Penal Code and Section 135 of the GP 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 applicant will keep herself available during the course of investigation, trial also and will not flee from justice.