HASMITABEN GHANSHYAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR registered at C.R. No. I - 34 of 2019 with Palej Police Station, District Bharuch for the offenses punishable under Sections 307,324, 325, 504, 143, 144, 147, 148, 149 and 120(B) of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(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.