VANDNA KAMLESHBHAI JASWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. I.H. Saiyed with learned advocate Mr. Vishtrut Bhandari appearing for the applicant.

(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 bearing C.R.No.11191035220276 of 2022 dtd. 1/3/2022 registered with Naroda Police Station, District : Ahmedabad City for the offence punishable under Sec. 306 of the Indian Penal Code.

(3.) Learned advocate appearing 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 himself available during the course of investigation, trial also and will not flee from justice.