DILIPSINH BHARATSANG RATHOD 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 the FIR being C.R. No.11196012200614/2020 registered with Fatehgunj Police Station, Vadodara for the offenses punishable under Sections 304, 201, 203, 204 and 34 of the Indian Penal Code.

(2.) Heard learned advocate, Mr. M.G. Nanavati for Nanavati & Co. for applicant, learned APP Mr. L.B. Dabhi for the respondent State of Gujarat and learned advocate, Mr. Imtiyaz Qureshi appearing for the relative of the deceased/victim. Learned advocate, Mr. Qureshi states that he may be permitted to file his appearance in the Registry on behalf of the relative of the deceased/victim.

(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.