BIPINBHAI GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule for and on behalf of the 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. I- 11204046230152 of 2023 registered with Nadiad Town Police Station, Dist. Kheda for the offences punishable under Ss. 504, 506 (2) and 114 of the Indian Penal Code and r/w sec. 3 (1) (r), 3 (1) (s) and 3 (2) (va) of the Atrocities 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.