BHAGABHAI VAKHATRAM JOSHI 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 applicants- accused persons have prayed for anticipatory bail in connection with the FIR being C.R. No. 11195051230162 of 2023 registered with Thara Police Station, Banaskantha for the offenses punishable under Ss. 376, 328, 506(2) of the Indian Penal Code.

(3.) Learned advocate for the applicants submit 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.