KRUSHNAKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Hardik Mehta 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 C.R. No. 11189001240373 of 2024 registered with Halvad Police Station, District Morbi for the offenses punishable under Ss. 323, 307, 504, 114, 506(2) of the Indian Penal Code.

(3.) Learned advocate Mr.Brijrajsinh K.Chudasama 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 and trial and will not flee from justice.