DIPANBHAI NATVARBHAI PATEL 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. 11211056200557 of 2020 before Surendranagar City-B Division Police Station, District: Surendranagar for the offences under Ss. 306 & 498A of the Indian Penal Code

(2.) Heard Mr. Yogesh Lakhani, learned Sr.Counsel with Mr. Panam C.Soni, learned advocate for the applicant; Mr. Kirtan H.Mistry, learned advocate for the original complainant and Mr. L.B.Dabhi, learned Additional Public Prosecutor for the respondent - State.

(3.) Learned advocate for the applicant submits that present application is filed by the husband of the deceased against whom the allegations made in the FIR. He has submitted that the nature of allegations are such for which custodial interrogation at this stage is not necessary. 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.