KAUSHAL VIJAYBHAI CHAUHAN 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 C.R. No.2 of 2020 registered with Jamnagar ACB Police Station, Jamnagar for the offenses punishable under Sections 12 , 13(1)(d) and 13(2) of the Prevention of Corruption (Amendment) Act, 1988 and under Sections 467 , 468 and 34 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.