SHARIFABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Ashwini Mehta for the applicants and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent- State through video conference.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R. No.11208056200319/2020 registered with Thorala police Station, District Rajkot for the offences punishable under Sections 302 , 201 , 203 and 114 of the Indian Penal Code as well as under section 135 (1) of the Gujarat Police Act.

(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.