FATMABEN HASANBHAI GANDHAR 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 - 23 of 2019 with Sikka Police Station for the offenses punishable under Sections 143, 147, 149, 186, 307, 332, 353, 506(2) and 120(B) Etc. of the Indian Penal Code and under Section 3 of the Prevention of Damage Public Property Act and under Section 135(1) of the Gujarat Police Act.

(2.) 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.

(3.) Learned advocate for the applicant on instructions states that the applicants are ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He would further submit that upon filing of such application by the Investigating Agency, the right of applicants accused to oppose such application on merits may be kept open.