HITESH KHANABHAI KHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant - accused has prayed for anticipatory bail in connection with the FIR bearing C.R.No.11192036250001 of 2025 registered with Mahila Police Station, Ahmedabad Rural for the offences punishable under Ss. 354(a), 323, 504, 506(2),498(a), 377, 313, 427 and 114 of the Indian Penal Code, 1860 and under Ss. 3 and 7 of the Dowry Prohibition Act, 1961.

(2.) Learned advocate 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.

(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 his 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.