SHAILESHBHAI KANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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. 11216010260296 of 2026, registered with Pethapur Police Station, District: Gandhinagar for the offences punishable under Ss. 406, 420, 465, 467, 468, 471, 120B of the IPC.

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

(3.) Learned advocate for the applicant submits that the nature of allegations are such that custodial interrogation at this stage is not necessary. It is further submitted that the applicant will keep himself available during the course of investigation and trial also and will not flee from justice.