MINOR NAVUBHA VIJUBHA RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. R.J Goswami, learned advocate for the applicants and Ms. Shruti Pathak, learned APP for the respondent-State.

(2.) By way of the preferring the present application under section 438 of the Code of Criminal Procedure, 1973, the applicants seeks grant of anticipatory bail in the event of their arrest in connection with the FIR being C.R.No.I-35 of 2018 registered with Bhabhar Police Station, Banaskantha, for the offences punishable under Section 307, 324, 323, 506(2), 294(b), 147, 148, 149 of Indian Penal Code and Section 135 of Gujarat Police Act.

(3.) Me. RJ Goswami, learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation 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.