MAHUMMAD ASIF BILALBHAI HINGORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Moxa Thakkar, learned APP 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 applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R. No. Part-A-11822019220819 of 2022 with Navsari Town Police Station, District - Navsari, for the offences punishable under Ss. 307, 336, 418, 420, 425, 427 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice.