RAVIKUMAR JAGDISHRAO PAVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr Vatal Parikh for the applicant and learned APP for respondent-State.

(2.) Learned advocate for the applicant has submitted that the applicant is working in Western Railway as a Helper and the complaint made in the application is false and the applicant is not likely to flee away, therefore requests for Anticipatory Bail.

(3.) Learned APP has submitted that the Investigating Officer may be directed to comply with the directions laid down by the Supreme Court in case of Arnesh Kumar Vs. State of Bihar and Anr.