DINESHBHAI JAYSANGBHAI TADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants?accused have prayed for anticipatory bail in connection with the FIR being C.R. No. I- 6/2019 registered with Kevadiya Police Station, Narmada for the offenses punishable under Sections 143, 147, 149, 353, 337, 120(B), 117 and 34 of the Indian Penal Code.

(2.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, trial also and will not flee from justice. Learned advocate for the applicants submit that though there are some antecedents against the applicant, in most of the cases, the applicants are acquitted and in support of it, he has produced on record copies of the orders of acquittal passed by the competent criminal courts.

(3.) Learned advocate for the applicants on instructions states that the applicants are 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 their remand. He further submit that upon filing of such application by the Investigating Agency, the right of applicants accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the applicants may be granted anticipatory bail.