HARPALSINH SAHADEVSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Ashish M. Dagli, for the applicant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent ? State through video conference.

(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.I ? 35 of 2019 registered with Hazira Police Station, District Surat, for theoffences punishable under Sections 376(2)(N) and 406 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the nature of allegations are such forwhich custodial interrogation at this stage is not necessary. Hefurther submitsthat the applicant will keep himselfavailable during the course of investigation, trial also and will not fleefrom justice.