KISHAN @ ANDHALO NARANBHAI DORIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Harsh Tolia, learned advocate is permitted to file his appearance for the original complainant. An affidavit filed on behalf of the original complainant is taken on record.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.I11 of 2013 registered with Veraval City Police Station.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicants are available during the course of investigation and will not flee from justice. In view of the above, the applicants may be granted anticipatory bail.