RAVIBHAI RANDHIRBHAI HUMBAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Public Prosecutor Mr. Mitesh A. Amin waives service of notice of rule on behalf of the respondent-State.

(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 registered as C.R No.I-14 of 2017 before Babra Police Station, District: Amreli HC-NIC Created On Mon May 22 for the offence under Sections 307, 324, 504, 506(2), 114 of the Indian Penal Code, Section 135 of the Gujarat Police Act and Sections 25(1)(a) and 25(1) (b) of the Arms Act.

(3.) Learned advocate Mr. Jay M. Thakkar appearing on behalf of 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 away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.