ASHOK KAMLASHANKAR RAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned Public Prosecutor, waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 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. II 67 of 2017 with Bhilad Police Station, District Valsad, for the offences punishable under Sections 504, 506(2) and 114 of the Indian Penal Code and under Section 33 of the Money Lenders Act. Later on, Sections 5, 20, 21, 22, 23 and 24 of the Money Lenders Act were added.

(3.) 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.