HIREN SURESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant seeks permission to withdraw this application qua applicant No.1 with a view to file an application under Section 482 of the Code of Criminal Procedure, 1973. Permission as prayed for is granted. Application stands disposed of as withdrawn. Hence, this application is considered qua applicant No.2 only.

(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 - 11191042200491 of 2020 registered with Satellite Police Station, Ahmedabad for the offenses punishable under Sections 408 , 420 and 114 of the Indian Penal Code and Sections 66C of the Information Technology Act.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant no.2 will keep himself available during the course of investigation, trial also and will not flee from justice.