DESAI RAMABHAI HARIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State of Gujarat.

(2.) By way of this 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 FIR being C. R. No. 11206005250209 of 2025, registered with Bavlu Police Station, District: Mahesana for the offences alleged in the FIR.

(3.) Learned advocate for the applicant submits that the nature of allegations are such that 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. The learned counsel for the applicant, on instructions, submits that the applicant has already appeared before the concerned police authority as per the order dtd. 12/9/2025 of the Coordinate Bench. He has further submitted that the applicant has provided specimens of his handwritings to the IO for sending the same to the FSL, Gandhinagar.