JIVUBHA DHUDJI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Ronak Raval waives service of notice of Rule on behalf of respondent-State.

(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.11195019210041/2021 registered with Deesa Rural Police Station for the offenses punishable under Sections 143, 147, 148, 149, 323, 324, 325, 326 and 427 of the Indian Penal Code and under Section 135 of the GP Act.

(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.