RAMBHAI BHIMSINH NANDANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Namrata Dave for the applicant and learned Additional Public Prosecutor Mr. L. B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent- State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No. 11205025220163 of 2022 registered with Dayapar Police Station, District Bhuj - Kachchh, on 26. 07.2022 for offences punishable under Ss. 379 and 114 of the Indian Penal Code and under sec. 21 of the Gujarat Mineral (Prevention of illegal mining and transportation and storage) Rules, 2005, 2016, 2017. 3. Learned Advocate Ms. Dave for the applicant would submit that the nature of allegations are such for which custodial interrogation of the applicant at thisstage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.