JIVANI BAPU MAJNUBAPA KADRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.A.Y.Kogje, learned advocate appearing for the applicants and Ms.Nisha Thakore, learned Additional Public Prosecutor for the respondent -State.

(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.I - 84 of 2014 registered with Kodinar Police Station, Gir Somnath, for the offences punishable under Sections 143, 147, 148, 186, 323, 332, 333, 395, etc. of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(3.) Mr.A.Y.Kogje, 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.