PATHAN REHANABIBI MUNNAVARKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue RULE. Learned APP waives service of notice of rule on behalf of respondent-State.

(2.) The appellant-accused has filed this Criminal Misc. Application under Section 438 of the Criminal Procedure Code, 1973, claiming relief in terms of Para 6(b) as under:

(3.) Arguments for the applicant:- Mr. Samir Afzal Khan, learned advocate for the applicant submitted that the applicants are lady accused and no specific allegation against the present applicants is attributed. The other applicants will be available during the course of investigation and will not flee from justice.