SOLANKI DHIRENDRASINH DAYSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms.Moxa Thakkar waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I " " 11191035211600 of 2021 registered with Naroda Police Station, Ahmedabad for the offences punishable under Ss. 325, 294(B), 323 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, trial also and will not flee from justice.