HARESHBHAI SHANTILALBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate appearing on behalf of the applicants does not press this application qua applicant No.1 - Hareshbhai Shantilalbhai Rabari. Hence, the present application is disposed of as not pressed qua applicant No.1. Rule discharged qua applicant no.1.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant Nos.2,3,4 have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.I -56/2016 registered with Chhani Police Station, District -Vadodara for the offences punishable under sections 307,323, 294(b) and 114 of Indian Penal Code.

(3.) Learned advocate for the applicant nos.2,3,4 submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant nos.2,3, and 4 are available during the course of investigation and will not flee from justice. In view of the above, the applicant nos. 2,3, and 4 may be granted anticipatory bail.