HARSH SHAILESHBHAI NAI (LIBACHIYA) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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 - 11993006211571 of 2021 registered with Gandhidham A Division Police Station, Kachchh for the offence punishable under Sections 384, 506(2), 114 of the Indian Penal Code and under Section 42(A), 42(D), 42(E) and 47 of Gujarat Money Lenders Act 2011.

(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.