FAISAL SALIMBHAI MALIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant-accused has filed this Criminal Misc. Application under Section 438 of the Criminal Procedure Code, 1973, claiming relief in terms of Para 23(B) as under:

(2.) Rule. Mr. H.K. Patel, Learned APP waives service of Rule on behalf of the Respondent State.

(3.) Arguments for the applicant:- Learned advocate Mr.Timbalia for the applicant submitted that there are no antecedents and the offence is punishable under Sections 308 , 279 of the I.P.Code. It is further submitted that no custodial interrogation is required. The applicant will be available during the course of investigation and will not flee from justice.