BANDITARANI BEHERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP, Mr. J.K. Shah waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I - 11216007230125 of 2023 registered with Sector 21 Police Station, Gandhinagar on 4/3/2023 for the offenses punishable under Ss. 306, 506(1) and 114 of the Indian Penal Code.

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