KUNJAL DINESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sanjay Prajapati, learned advocate for the applicant and Mr. L.B. Dabhi, 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 seeks grant of anticipatory bail in the event of her arrest in connection with the FIR being C.R. No. I-166 of 2017 registered with Bapunagar Police Station, Ahmedabad for the offences punishable under Sections 302, 307, 323, 294(B), 506(2), 212 and 114 of Indian Penal Code and Section 25(1)(B-A), 27(3) of Arms Act and Section 135(1) of the G.P. Act.

(3.) Mr. Sanjay Prajapati, 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.