GOVINDJI MALJIJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor 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 applicants­accused have prayed for anticipatory bail in connection with the FIR being C.R. No. I - 47 of 2019 registered with Mansa Police Station, Gandhinagar for the offenses punishable under Sections 323, 365, 452, 143, 147 and 149 of the Indian Penal Code.

(3.) Learned advocate for the applicants submit 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.