GANPATJI SONAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 First Information Report being C.R.No.I-263 of 2019 registered with Chandkheda Police Station for the offence punishable under Sections 376 and 506(2) of the Indian Penal Code.

(2.) Heard Mr. B.M. Mangukiya, learned advocate for the applicant and Ms. Nisha Thakor, learned Additional Public Prosecutor and Mr. Hemant Makwana, learned advocate for the original complainant through video conference.

(3.) Mr. Mangukiya, learned advocate for the applicant states that the nature of allegations are such for which, custodial interrogation at this stage is not necessary. It is further submitted that the applicant will make himself available as and when required by the investigating officer and will also make himself available during the trial and will not flee from justice.