HARDIK RAMESHCHANDRA PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned PP 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 applicants ?accused have prayed for anticipatory bail in connection with the FIR being C.R. No. I ?45 of 2019 registered with Ghatlodiya Police Station, Ahmedabad for the offenses punishable under Sections 498 ?A, 323, 294(B), 506(1), 343, 348 and 120(B) of the Indian Penal Code, under Sections 3 and 7 of the Dowry Prohibition Act and under Sections 67 and 67(A) of the Information Technology Act.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep himself available during the course of investigation, trial also and will not flee from justice.