SALIM SIRAJJUDIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Manan Mehta 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. I - 11199004211721 of 2021 registered with Ankleshwar City Police Station, Bharuch for the offence punishable under Sections 354(d) of the Indian Penal Code and under Section 12 of Protection of Children from Sexual Offences Act, 2012.

(3.) Learned advocate Mr.P.M.Dave for Mr.D.V.Kansara 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.