SALIMBHAI RASULBHAI BELIM (KURESHI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Javed S Qureshi, learned advocate for the applicant and Mr. L.B. Dabhi, 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 applicant seeks grant of anticipatory bail in the event of his arrest in connection with the FIR being C.R. No. I-43 of 2017 registered with Sevaliya Police Station, Kheda, for the offences punishable under Sections 143, 147, 148, 323, 324, 337, 435, 436, 427, 504, 506(2) 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.