THAKOR RAJESHKUMAR CHANDUJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned PP, Mr. Amin 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 - 49 of 2019 registered with Gandhinagar Sector-?7 Police Station, Gandhinagar. for the offenses punishable under Sections 143 , 147 , 323 , 394 , 504 , 506(2) of the Indian Penal Code.

(3.) Learned advocate for the applicants does not press the application qua applicant no.1. So far as applicant no. 2 is concerned learned advocate for the applicants submits the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that applicant no. 2 will keep himself available during the course of investigation, trial also and will not flee from justice.