DAXA BEN RITESHBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Dhawan Jaiswal 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 for anticipatory bail in connection with I-C.R.No. 01 of 2022 registered with Botad ACB Police Station, Dist.Botad for the offences punishable under Ss. 186, 323, 332, 506(1) and 120B of the Indian Penal Code and under Sec. 72 of Information Technology Act.

(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.