(1.) RULE. Learned APP waives service of notice of Rule for and on behalf of the respondent No.1 - State of Gujarat.
(2.) 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. In view of the above, the applicant may be granted anticipatory bail.
(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.