PANKAJBHAI HANSRAJ GALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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 to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No. I - 89 of 2019 with Bardoli Police Station for the offenses punishable under Sections 498(A), 323, 504, 506(2) and 114 of the Indian Penal Code and under Sections 3, 5 and 7 of the Dowry Prohibition Act and also under Section 12 and 13 of the Protection of Women from Domestic Violence Act, 2005.

(3.) 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.