ANAND KUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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. 11822012202053 of 2020 registered with Gandevi Police Station, District : Navsari, for the offenses punishable under Sections 279, 427 and 429 of IPC and Sections 65(a), 65(e), 116(b), 98(2) and 81 of the Gujarat Prohibition Act.

(2.) Learned advocate for the applicant submits that from perusal of the FIR, applicant is not named in the FIR and there is no role played by the applicant in the alleged offence. Further, the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant has no any past antecedents and will keep himself available during the course of investigation, trial also and will not flee from justice.

(3.) Learned advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He further submits that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the applicant may be granted anticipatory bail.