RAMESHBHAI BHAGVANBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.P. P. Majmudar, learned advocate for the applicant and Mr.J. K. Shah, learned Additional Public Prosecutor for 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 C.R No. 71 of 2019 before Vadodara Taluka Police Station, District: Vadodara for the offences under Sections 406 , 420 , 465 , 467 , 468 , 471 , 120B , 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the co- accused has been released on regular bail by the Coordinate Bench vide order dated 02.03.2020 passed in Criminal Misc. Application No.3035 of 2020. He submits that the applicant is ready and willing to deposit Rs.12,50,000/- within a period of three months from today as ordered by the Coordinate Bench. He further submits that the present applicant is protected by this Court by passing interim order dated 06.03.2020 and the charge-sheet, if any, is filed against the co- accused and no charge-sheet is filed against the present applicant. Learned advocate for the applicant submits that the 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.