MOINKHAN ABDULLAZIZ PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR No.11191010200024 of 2020 registered with Madhavpura Police Station, District:Ahmedabad for the offences under Sections 465 , 468 , 471 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the applicant is a Clerk and there is no signature of the applicant on purported documents and accused no.1 came to him for typing work and, accordingly, he has typed it. He further submitted that purported power of attorney is already cancelled. He submitted that since entire case is based on documentary evidence, custodial interrogation is not required. He submitted that nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicant is available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.