ASHOKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr, L. B. Dabhi, learned APP waives service of notice of Rule on behalf of respondent-State. Mr. Bhagirath Patel, learned advocate seeks permission to file vakalatnama on behalf of original complainant. Permission is granted. Learned advocate waives service of notice of Rule on behalf of original complainant.

(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.11198003220106 of 2022 with Alang Marine Police Station, Bhavnagar for the offenses punishable under Ss. 380, 454, 457 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. In view of the above, the applicant may be granted anticipatory bail.