KAVITABEN RANJITBHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Karishma R. Chauhan for the applicants and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

(2.) By way of these applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants pray for being released on anticipatory bail in connection with FIR being C.R. No. 11821035220289 of 2022 registered with Limkheda Police Station, District Dahod, on 30/7/2022 for offences punishable under Ss. 306 and 114 of the Indian Penal Code.

(3.) Learned Advocate Ms. Karishma R. Chauhan for the applicants would submit that the nature of allegations are such for which custodial interrogation of the applicants at this stage is not necessary. Besides, the applicants are available during the course of investigation and will not flee from justice. In view of the above, the applicants may be granted anticipatory bail. Learned Advocate Ms. Karishma R. Chauhan for the applicants on instructions states that the applicants are ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for their remand. Learned Advocate would further submit that upon filing of such application by the Investigating Agency, the right of applicants-accused to oppose such application on merits may be kept open.