KEYUR ASHOK PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Dabhi waives service of notice of Rule on behalf of respondent-State. Learned advocate Mr.A.M.Parekh submits that he has received instructions to appear for the original complainant. He is permitted to file his vakalatnama in the Registry.

(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-37 of 2019 registered with Pethapur Police Station, Gandhinagar for the offenses punishable under Sections 406, 409, 370, 465, 467, 468, 471, 114 and 120B 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.