DASHRATHBHAI HIRABHAI NANAVATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor, Mr.Mitesh Amin 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 applicant-accused have prayed for anticipatory bail in connection with the FIR being C.R. No.I-3 of 2019 registered with Chandkheda Police Station, District Ahmedabad city for the offenses punishable under Sections 354, 323, 324, 114 and 294(B) of the Indian Penal Code.

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