SHREYAS THAKERSHIBHAI SINOJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Ashish M. Dagli for the Applicant and learned APP Mr. H.K.Patel for the Respondent - State of Gujarat.

(2.) Learned Advocate for the Applicant has submitted that no prima facie case is made out and false complaint is filed against the Applicant. That no custodial interrogation is required. That the Applicant is not likely to flee away. He requested to allow this Application.

(3.) Learned APP has submitted that the offence is less than 7 years and that the guidelines laid down by the Hon'ble Apex Court in case of Arnesh Kumar v. State of Bihar & Anr . reported in (2014) Cr.L.J. 3707 is applicable considering the facts and circumstances of the case. He therefore requested to reject the Application.