DINESHBHAI BABUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(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 CR.No.11210019200136 of 2020 with Ichhapore Police Station, Dist.Surat for the offences punishable under Sections 406 , 420 and 120B of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, as well as trial also and will not flee from justice. He has also submitted that the FIR is lodged after delay of 22 days of the alleged offences. He has further submitted the implication of the applicant in the alleged offence is based on assumption that the applicant may involve in the fraudulent act, which was initiated by the co-accused. He has submitted that the applicant has not received any financial gain apart from the alleged incident and hence, it is submitted that the applicant may be enlarged on bail.