AMIT SUBHASHBHAI TIWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Nasir Saiyed for the applicant.

(2.) RULE. Learned APP Mr. HK Patel waives service of notice of Rule on behalf of the Respondent-State.

(3.) Learned advocate for the applicant submitted that his client is innocent and no offence is made out against him and cross complaint is filed against the complainant. He has further submitted that one of the co-accused has been protected by this Court in quashing petition. He further urged that the applicant is not likely to flee away and no custodial interrogation is required at this stage.