SURESHBHAI LAXMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Rushabh Shah, learned advocate states that he has received instructions to appear on behalf of the original complainant. He is, therefore, permitted to file Vakalatnama in the Registry.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants­accused have prayed for anticipatory bail in connection with the FIR being C.R. No. I - 62 of 2018 registered with Dungri Police Station, Dist:Valsad for the offenses punishable under Sections 306, 323, 506(2) 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. He further submits that the applicants will keep themselves available during the course of investigation, trial R/CR.MA/4903/2019 ORDER also and will not flee from justice.