JAYANTIBHAI LALJIBHAI SABARIYA (KOLI) 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-130/2018 registered with Surendranagar City 'A' Division Police Station, Surendranagar for the offenses punishable under Sections 363, 366 and 376 of the Indian Penal Code and under Sections 3(a), 4 and 12 of the Protection of Children from Sexual Offences Act, 2012.

(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.