NISHANT MUKESH SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for respondent-State of Gujarat and learned advocate Mr. Suraj Shukla waives service of notice of rule for and on behalf of the original complainant.

(2.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant has prayed for anticipatory bail in the event of arrest in connection with the written complaint being C.A. No.22/2025 dtd. 11/1/2025 submitted at Sachin GIDC Police Station, Surat City for the alleged offences as mentioned therein.

(3.) Learned advocate Mr. Aftabhusen Ansari appearing 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. Learned advocate Mr. Ansari also submits that the said written complaint is filed on 11/1/2025 by one Jasbinder Palsingh Grover against the present applicant and other three accused persons, for the offence alleged to have been taken place way back in the year 2015, and as such, there is a huge delay of almost 10 years in filing the said written complaint. He further submits that pursuant to the filing of the aforesaid written complaint, the concerned investigating officer issued notice to the applicant, and therefore, the applicant has come to know about the filing of the aforesaid complaint. As soon as the applicant has come to know about the said fact, the applicant filed anticipatory bail application before the trial court, however, the said application has not been entertained by the trial court, and therefore, the applicant is here before this Court with the present application.