JITENDRA @ JITUBHAI DAHYABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Shah, learned Advocate for the applicant and Ms.Monali Bhatt, learned APP for the respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No. I - 81 of 2017 with Amreli City Police Station, Amreli for the offenses punishable under Sections 306 and 506(2) of the Indian Penal Code and Section 5 and 8 of the Gujarat Money Lending Act, 2011.

(3.) Learned advocate 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.