VISHAL VISHNUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(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- 110 of 2018 registered with Dehgam Police Station, District Gandhinagar, for the offences punishable under Sections 143 , 147 , 148 , 149 , 307 , 323 , 504 and 506(2) of the Indian Penal Code.

(2.) The application qua applicant No.1 is withdrawn. Therefore, the present application is to be considered 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.