THAKOR VISHNUJI RAGHUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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. I ? 254 of 2018 registered with Patan City 'B' Division Police Station for the offenses under sections 420, 465, 467, 468, 471 and 114 of IPC.

(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.