ARVINDBHAI AMARABHAI KATARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of them arrest in connection with the FIR registered as C.R No. 11209020220695 of 2022 before Idar Police Station, District: Sabarkantha for the offences under Ss. 323 , 294(A), 504, 506(2), 114 of the Indian Penal Code and u/s. 135 of Gujarat Police Act.

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

(3.) Learned advocate for the applicants submits that applicant No.2 is lady. He has also submitted that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicants will be available during the course of investigation and will not flee away from the justice. In view of the above, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.