BABUBHAI MITHABHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.11197005220746 of 2022 before Vadodara Taluka Police Station, District: Vadodara (Rural) for the offences under Ss. 306 and 114 of the Indian Penal Code.

(2.) Heard Mr. Ramnandan Singh, learned advocate for the applicant and Mr. K.M.Antani, learned Additional Public Prosecutor for the respondent - State

(3.) Learned advocate for the applicant submits 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.