BHAYABHAI RANABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer-?clause and the memo of application so as to reflect the correct number of FIR is granted. Learned advocate for the applicant to carry out the amendment, forthwith.

(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- 142 of 2018 with 'A' Division Police Station, District Junagadh, for the offences punishable under Sections 387, 323, 506(2) and 34 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.