DHARMESH ARVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. J.M.Panchal, and learned advocate Mr.Harshit Tolia for learned advocate Mr.Kishan Daiya for the petitioner, learned advocate Mr.Pravin Gondaliya for the complainant and learned Additional Public Prosecutor Ms.C.M. Shah for the respondent - State through video conference.

(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 C.R. No.I ? 43/2018 registered with Karjan Police Station, District Vadodara, for the offences punishable under Sections 406 , 420 , 120(B) and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.