(1.) Rule. Learned APP, Mr.Ronak Raval waives service of notice of Rule on behalf of respondent-State and learned advocate Mr.Ashok Parmar 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 for anticipatory bail in connection with the FIR bearing C.R. I No. 11210021230315 of 2023 registered with Katargam Police Station, Dist.Surat for the offences punishable under Ss. 406, 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.