SHAILESH BHANWARLAL BHANDARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - accused have prayed for anticipatory bail in connection with the FIR bearing No.11216025220323 of 2022 registered with Santej Police Station, Dist. Gandhinagar for the offences punishable under Ss. 147, 148, 149, 323, 379, 385, 447, 504, 506(2), 511 and 120(B) of the Indian Penal Code and under Sec. 135 of the Gujarat Police Act.

(2.) Though learned advocate Mr. Akash A. Singh for the applicant has filed seek note today learned advocate Mr. Badrish Raju appeared and requested to take up the matter and 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 themselves available during the course of investigation, trial also and will not flee from justice.

(3.) Learned advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for their remand. He further submit that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the applicant may be granted anticipatory bail.