TAHERABANU ABDUL SATTAR GUNIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants does not press this application for applicant No.1. Accordingly, the application is dismissed qua applicant No.1.

(2.) 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-2 of 2019 with Godhra B- Division Police Station, District Panchmahal for the offences punishable under Sections 326(B), 323, 504 and 114 of the Indian Penal Code.

(3.) 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.