VISHAL SANJAYBHAI PANDEY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor, Ms.Shruti Pathak 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.II-3075 of 2018 registered with Padhadhri Police Station, District Rajkot (Rural) for the offenses punishable under Sections 25(1)(b)(a) of Arms Act and Section 135 of Gujarat Police Act.

(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.