HUSSAIN JUMABHAI PAARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of this 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 - 11993002220589 of 2022 registered with Adipur (Bhachau) Police Station, Kachchh East, Gandhidham for the offences punishable under Ss. 3 (1) (r), 3 (1) s) and 32 (2) (va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) At, 1989.

(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.