PARSHOTTAMBHAI JIVABHAI SAVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants does not press this application qua applicant no.2. This application is disposed off as not pressed qua applicant no.2. Rule is discharged qua applicant no.2.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant no.1 has prayed for anticipatory bail in connection with the FIR being C.R. No. I - 12 of 2019 registered with Gondal City Police Station, Rajkot Rural for the offenses punishable under Sections 406, 420, 120-B and 34 of the Indian Penal Code.

(3.) Learned advocate for the applicant no.1 submits that the nature of allegations are such for which custodial interrogation at R/CR.MA/5528/2019 ORDER this stage is not necessary. He further submits that the applicant no.1 will keep himself available during the course of investigation, trial also and will not flee from justice.