RIYAZUDIN AMIRUDIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Mitesh Amin, learned Public Prosecutor, 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 applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R.No.I- 22 of 2018 registered with Mahila Police Station, District Anand, for the offences punishable under Sections 498(A), 504, 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 also and will not flee from justice.