VIJAYSINH GAJENDRASINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.K.P. Raval 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-5/2019 registered with Gujarat University Police Station, Ahmedabad City for the offenses punishable under Sections 324, 294(kh), 506(2) and 279 of the Indian Penal Code, under Sections 177, 184 and 134(B) of the Motor vehicle Act, under Section 135(1) of the Gujarat Police Act and under Sections 3(1)(R) and 3(2)(5)(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(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.