ZUNEDBHAI SHIRAJBHAI MODAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Hriday Buch for the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR being C.R. No. 11204040220105 of 2022 registered with Matar Police Station, District Kheda, on 30/4/2022 for offences punishable under Ss. 278, 285 and 114 of the Indian Penal Code, under Ss. 9(B)(1)(b) of the Explosives Act, 1884 and under Ss. 3, 7 and 8 of the Essential Commodities Act, 1955.

(3.) Learned Advocate Mr. Buch for the applicant would submit that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.