INDRAMAL RIKABCHAND JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Krina Calla, learned Public Prosecutor waives service of notice of Rule on behalf of respondent- State.

(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 No.11993006201842 of 2020 registered with A Division Police Station, Gandhidham, District Kachchh (East), for the offenses punishable under Sections 406 and 420 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.