(1.) 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- 107 of 2018 registered with Paldi Police Station, District Ahmedabad, for the offences punishable under Sections 323, 325, 394, 294(b), 506(2) and 114 of the Indian Penal Code.
(2.) The application qua applicant No.1 was disposed of. Therefore, the present application is confined only qua applicant No.2.
(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.