MANNAN IDRISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Vishal K. Anandjiwala 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.11215002201071 of 2020 registered with Anand Town Police Station, District Anand, for the offences punishable under Sections 354(A)(1)(2) of Indian Penal Code and under Section 7 of the Protection of Children from Sexual Offences, Act 2012.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.