SUNIL ODHARSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11195044220336 of 2022 before Shihori Police Station, District: Banaskantha for the offences under Ss. 363, 366 and 114 etc. of the Indian Penal Code.

(2.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent - State.

(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 has submitted that the applicant has given shelter to the main accused and the prosecutrix and flee away from his motorcycle. He has also submitted that the othe accused has been released on anticipatory bail by this Court vide order dtd. 21/6/2022 passed in Criminal Misc. Application No.8557 of 2022. Besides the applicant will be 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.