RAZIYA AYYUB BADAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Dabhi 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.11207002200131 of 2020 registered with Godhra 'B' Division Police Station, Panchmahal for the offenses punishable under Sections 143, 147, 148, 149, 332, 337, 353, 427, 504, 114 and 323 of the Indian Penal Code and under Section 135 of the G.P.Act.

(3.) Learned advocate for the applicants 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 themselves available during the course of investigation, trial also and will not flee from justice.