BINDUKUVAR NURIKUVAR & 5 Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Devdeep Brahmbhatt is permitted to file his Vakalatnama on behalf of the original complainant.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No. I - 57 of 2017 with Savli Police Station, District Vadodara Rural, for the offenses punishable under Sections 380 , 295A , 504 , 506(2) and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicants submits that the applicants are innocent persons, however they have been falsely implicated in the alleged offences. It is further submitted that the nature of allegations against the applicants are such for which custodial interrogation of the applicants, 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. Learned advocate for the applicants, upon instructions, states that the applicants are 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 their remand. He would further submit that upon filing of such application by the Investigating Agency, the right of applicants accused to oppose such application on merits may be kept open.