LAXMIBEN UDAYLAL KHATIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R.No.Part-A 11196013210697of 2021 registered with Sama Police Station, Vadodara City, Dist. Vadodara for the offences under Ss. 323, 504, 306, 498A and 114 of the Indian Penal Code, 1860 and under Ss. 3 and 7 of the Dowry Prohibition Act.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation of the applicants at this stage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, as well as trial also and will not flee from justice.