RANJIBHAI KANTIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.LB Dabhi, learned APP waives service of notice of Rule on behalf of 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 - 62 of 2018 with Sidhpur Police Station, Patan for the offenses punishable under Sections 344, 366, 376, 506(2), 114 etc. of the Indian Penal Code.

(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. 3. 1. Mr.Soni, learned advocate for the applicant upon instructions from his client submits that his client i.e. applicant is to marry with the complainant soon after getting released from bail and he shall produce registered marriage certificate within a period of two months before the learned trial Court. 3. 2. Learned advocate for the applicant on instructions states that the applicant is 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 his remand. He would further submit that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open.