PAVANKUMAR YADRAM GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. J.K.Shah 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 the FIR being C.R. No. Part A - 11210055230384 of 2023 registered with Salabatpura Police Station, Surat for the offenses punishable under Ss. 409, 420 and 120(B) 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. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.