GUNJAN RAMESHBHAI KHEMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard. Mr.B.M.Mangukiya, learned advocate for the applicants and Mr.Mitesh Amin, learned Public Prosecutor for the respondent - State of Gujarat.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.I - 37 of 2015 registered with Gariadhar Police Station, for the offences punishable under Sections 143, 147, 435, 427 of the Indian Penal Code and Sections 3 and 4 of Prevention of Damages of Public Properties Act.

(3.) Mr.Mangukiya, 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, applicants may be granted anticipatory bail.