PRATAP MALDE MODHVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused has prayed for anticipatory bail in connection with the FIR being C.R.No.I 68 of 2018 registered with Panchkoshi 'B' Division Police Station, District Jamnagar, for the offences punishable under Sections 306, 504 and 506(2) 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 also and will not flee from justice.