AJMERI NAJMABIBI ANWARBIBI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. A.S. Timbalia for the applicant. Rule. Learned Additional Public Prosecutor Mr. H.K. Patel waives service of Rule on behalf of the respondent-State.

(2.) Learned advocate Mr. A.S. Timbalia for the applicant has submitted that his client is innocent and no offence is made out against him. He is not likely to flee away.

(3.) Learned Additional Public Prosecutor Mr. H.K Patel, has submitted 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.