BACHUSINH RANCHHODSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Chintan Dave 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 has prayed for anticipatory bail in connection with the FIR being I- C.R. No. 11196026200053 registered with Ravpura Police Station, District Vadodara for the offenses punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 and 114 of the Indian Penal Code.

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