LAWS(GJH)-2019-8-145

KAMABHAI Vs. STATE OF GUJARAT

Decided On August 29, 2019
Kamabhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Kirit Chaudhari, learned advocate for the applicant and Ms. Nisha Thakore, learned Additional Public Prosecutor for the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R. No. I-26 of 2019 registered with Varahi Police Station, District Patan for the offences punishable under Sections 376(2)(N), 323 and 114 of the Indian Penal Code, 1860.

(3.) Mr. Kirit Chaudhari, learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.