KIRITKUMAR GISUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Apurva R. Kapadia, learned advocate for the applicant and Ms. Nisha Thakore, learned Additional Public Prosecutor for the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R. No. I-72 of 2019 registered with Himatnagar 'A' Division Police Station, District Sabarkantha for the offences punishable under Sections 306 and 114 of the Indian Penal Code, 1860 and Sections 33(1), 40 and 42 of the Gujarat Money Laundering Act, 2011.

(3.) Mr. Apurva R. Kapadia, 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.