KARANBHAI BHAGWANBHAI BARAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Ashish 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 him on anticipatory bail in case of his arrest in connection with the F.I.R. being I-C.R. No.11193024200167 of 2020 registered before Jafrabad Police Station, District: Amreli for the offences under Sections 395 , 397 , 353 , 354 , 332 , 333 , 186 , 323 , 324 , 325 , 326 , 337 , 338 , 143 , 145 , 153(A) , 117 , 114 , 149 , 151 , 152 , 153 , 504 , 506(2) , 341 , 509 , 120(B) , 34 and 188 of the Indian Penal Code and Section 135 of the G.P. Act as well as Sections 3 and 4 of the Damage to Public Property 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 himself available during the course of investigation, trial also and will not flee from justice.