SALIM IBRAHIM PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Ronak Raval, Learned APP, waives service of notice of Rule on behalf of respondent?State. Mr.N.R. Desai, learned advocate, states that he has received instructions to appear on behalf of the original first informant. He is permitted to file his Vakalatnama in the Registry.

(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- 23 of 2018 registered with Vedach Police Station, District Bharuch, for the offence punishable under Sections 143, 147, 148, 149, 341, 395, 397, 504, 506(2) and 342 of the Indian Penal Code and Section 135 of the Gujarat Police Act.

(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.