SOMABHAI RAMESHBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant-accused has filed this Criminal Misc. Application under Section 438 of the Criminal Procedure Code, 1973, claiming relief in terms of Para 7(B) as under:

(2.) Rule. Mr. H.K. Patel, Learned APP waives service of Rule on behalf of the Respondent State.

(3.) Arguments for the applicant:- Learned advocate Mr.Imaran Pathan for the applicant submitted that the name of the present applicant is not mentioned in the F.I.R. There are no antecedents against the present applicant. It is further submitted that no offence is made out and applicant is wrongly implicated in the present case. It is further submitted that no custodial interrogation is required. The applicant will be available during the course of investigation and will not flee from justice.