PARMAR MAHENDRASINH CHANDUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. K.P. Champaneri for the applicant 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 ?181 of 2019 registered with Dahod Rural Police Station, District Dahod for the offenses punishable under Sections 406 , 409 , 420 , 465 , 468 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the nature of allegations are suchfor which custodial interrogation atthis stageis not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also andwill notflee from justice.