KANTILAL AMARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) I have heard learned advocates appearing for the respective parties.

(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 No.11191036200025 of 2020 registered with Navrangpura Police Station, Ahmedabad for the offenses punishable under Sections 465 , 467 , 468 , 471 and 114 of the Indian Penal Code.

(3.) Learned Senior advocate for the applicants 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.