LALABHAI NARANBHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Premal Nanavaty for learned advocate Mr. BS Khatana for the applicant.

(2.) RULE. Learned APP Mr. Patel waives service of notice of Rule on behalf of the Respondent-State.

(3.) Learned advocate for the applicant submitted that no role is attributed to the applicant as regards to the investment of property. The incident took place on 17.07.2019. He has further submitted that the applicant is not likely to flee away. No custodial interrogation is required at this stage.