SUNILKUMAR VIPINCHANDRA SHAH 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 bail in connection with the FIR being C.R.No.I-99 of 2019 registered with Godhara "A" Division Police Station, District Panchmahals for the offences under Sections 420 , 465 , 467 , 468 , 471 and 114 of the Indian Penal Code, 1860 ( IPC ).

(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 further submits that the applicant is roped in with the alleged incident just because he is a father of Neet Sunil Shah, who was just a developer. He has submitted that the applicant has not entered into the agreement to sale in any property with anyone, except Kokilaben Baria, to whom he is going to make a sale deed in her favour as soon as she pays the total consideration.