VIJAYBHAI LAXMANBHAI OAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) By way of 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. 11822012200003 of 2020 registered with Gandevi Police Station, Navsari for the offence punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 and 114 of the Indian Penal Code.

(3.) Mr. Manan Shah, learned advocate appearing on behalf of the applicant through video conferencing submits that the matter has already been settled with the private complainant and he has shown deed of settlement through video conferencing. He further 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.