GAUTAMBHAI DASHRATHBHAI MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

(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 Prantij Police Station, Sabarkantha for the offences punishable under Sections 306, 506(1), etc. of the Indian Penal Code and Sections 40, 42(d), 42(e), etc. of the Gujarat Money Lenders Act, 2011.

(3.) 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.