MAYURBHAI RAGHUNATH BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application filed under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant- accused has prayed for bail in connection with the FIR being C.R.No. 11191017220155 of 2022 registered at Gujarat University Police Station, Ahmedabad, for the offences under Ss. 376(2)(n) , 406 , 506(1) and 114 of the Indian Penal Code, 1860 and under Sec. 12 of the POCSO Act.

(3.) Learned advocate for the applicant has submitted that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He has further submitted that the applicant will keep himself available during the course of investigation, as well as in the trial also and will not flee from justice.