GOVINDBHAI MULUBHAI LAGARIYA 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 to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No.I-82 of 2018 with Kalyanpur Police Station, District Devbhumi Dwarka for the offences punishable under Sections 307, 325, 324, 323, 506(2), 143, 147, 148 of the Indian Penal Code and Section 135(1) of G.P.Act.

(2.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicants are available during the course of investigation and will not flee from justice. In view of the above, the applicants may be granted anticipatory bail.

(3.) On the other hand, learned Additional Public Prosecutor appearing on behalf of the respondent