HARSH KETAN SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate, Mr. Suraj Shukal appearing for the original complainant is permitted to file his Vakalatnama before the Registry.

(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. 11210047200012/2020 registered with Udhana Police Station, Surat for the offenses punishable under Sections 406, 504, 376(2)(N) and 114 of the Penal Code, 1860.

(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.