VISHAL RAVINDRANATH TOMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. J.K.Parmar, learned advocate for the applicant and Ms. Maithili Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(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 registered as I ?C.R No. 180/2019 registered before Chandkheda Police Station, District: Ahmedabad for the offences under Sections 406 , 409 , 420 , 120(B) , 294(B) , 506(1) and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that co ? accused has been enlarged on bail and there is also civil litigation before RERA wherein compromise has been arrived at between the parties. He has submitted that the case of the prosecution is based on documentary evidence. He has also submitted that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicant will be available during the course of investigation and will not flee away from the justice. In view of the above, since the co ?accused has been released on bail, on the ground of parity, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.