PREMCHAND UDAYNARAYAN MISHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.N.D.Nanavaty, learned Senior Counsel assisted by Mr.Adil Mirza, learned advocate appearing for the applicant and Mr.L.B.Dabhi, learned Additional Public Prosecutor for the respondents.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R.No.I -157 of 2015 registered with Dungra Police Station, Valsad, for the offences punishable under Sections 143, 147, 148, 149, 152, 341, 436, 307, 323, 504, 506(2), 427, 332, 186, 120(B), etc. of the Indian Penal Code r/s. Section 135 of the Gujarat Police Act r/w. Sections 3 and 4 of Damage to Public Properties Act,1994.

(3.) Mr.N.D.Nanavaty, learned Senior Counsel appearing for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.