ASHRAFMIYA ABUMIYA SAIYAD BUKHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor, Ms.Shruti Pathak waives service of notice of Rule on behalf of respondent-State. Learned advocate Mr.Tushar Sheth submits that he has instructions to appear on behalf of the original complainant. Registry to accept his vakalatnama.

(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 City 'A' Division Police Station, District Jamnagar for the offenses punishable under Sections 465, 467, 468 and 471 of 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.