JAGABHAI BHAGABHAI BHOLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Y.J.Patel, learned advocate, has placed a copy of affidavitin-reply of the original complainant and the same is taken on record.

(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 - 56 of 2018 with Talala Police Station for the offenses punishable under Sections 326, 143, 147, 148, 149 and 504 etc. of the IPC and under Section 135 of the G. P. Act.

(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.