MAHESHBHAI UKABHAI BHITORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. 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 for anticipatory bail in connection with the FIR being CR-I/11191049230010/2023 registered with Sabarmati River Front (West) POLICE STATION- AHMEDABAD CITY for the offenses punishable under Ss. 306 , 498-A and 114 of the Indian Penal Code,1860.

(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.