KIRITBHAI LALJIBHAI GADSA 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. I100 of 2014 registered with Gambhoi Police Station, Sabarkantha for the offences punishable under Sections 465, 467, 468, 471 and 120(b) of the Indian Penal Code.

(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.