MERABHAI GANDABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant­accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I-3/2019 registered with Dasada Police Station, Surendranagar for the offenses punishable under Sections 326, 325, 324 and 114 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.

(2.) Learned advocate for the applicant has contended on the basis of the averments made in the application, more particularly, in Para No.3 that the applicant was not present at the place of incident and in fact, he was present at the office of Mamlatdar, Patadi. He, therefore, submitted that the applicant is not involved in the alleged offence.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.