MAYUR RAJESHBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants­accused have prayed for anticipatory bail in connection with the FIR being C.R.No.I- 20 of 2019 registered with Vadodara Taluka Police Station, District Vadodara Rural, for the offence punishable under Sections 354(A), 506(2), 323 and 114 of the Indian Penal Code, Section 135 of the Gujarat Police Act and Sections 11 and 12 of the Prevention of Children from Sexual Offences Act, 2012.

(2.) At the outset, learned advocate for the applicants states that he does not press this application qua applicant Nos.1 and 2. Accordingly, the application stands disposed of, as not pressed, qua applicant Nos.1 and 2. This application is considered qua applicant Nos.3 and 4 only.

(3.) Learned advocate for the applicants submits that R/CR.MA/7044/2019 ORDER the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that applicant Nos.3 and 4 will keep themselves available during the course of investigation, trial also and will not flee from justice.