JATIN RAMESHBHAI SATANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Payal Tuvar, learned advocate for Ms.Kruti M. Shah, learned advocate for the applicants and Mr.Rakesh R. Patel, learned Additional Public Prosecutor for the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.I- 211 of 2019 registered with Sarthana Police Station, District: Surat, for the offences punishable under Sections 365, 342, 348, 323 and 114 of the Indian Penal Code and Section 135 of the G.P. Act.

(3.) Ms.Payal Tuvar, learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary.