CHANDULAL TEJRAM THAKKAR 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 - 332 of 2019 with Sola High Court Police Station, Ahmedabad for the offences punishable under Sections 387, 323, 506(2) and 114 of the Indian Penal Code and under Section 27(2) of the Arms Act, 1959.

(2.) Pursuant to the order passed by the coordinate Bench of this Court on 26.7.2019, the applicant No. 1 has filed an undertaking dated 26.7.2019 which reads as under:-

(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.