PRAVINBHAI RAJUBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Viral Dave for the applicant. Rule. Learned APP Mr. Patel waives service of notice of Rule on behalf of the Respondent-State.

(2.) Learned advocate for the applicant submitted that his client is innocent and no offence is made out against him. He is not likely to flee away. No custodial interrogation is required.

(3.) Learned Additional Public Prosecutor Mr. H.K Patel has submitted that the offence is less than 7 years and that the guidelines of Arnesh Kumar Vs. State of Bihar and Anr.(2014) Cril LJ 3707, is applicable and considering the facts and circumstances of the case he requests to reject the application.