PIYUSHBHAI HIMMATLAL MODI Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. J.K. Shah, learned Additional Public Prosecutor waives service of notice of rule on behalf of the 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 being C.R. No.11186007200083 of 2020 registered with Talala Police Station, District: Gir Somnath for the offences punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120(B) 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. It is further submitted that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice. It is submitted that the applicant was working as a sales manager of the show room and was facilitating the delivery of the vehicle to the party concerned and had nothing to do with procuring the loan or preparing the loan papers for the purpose of the vehicle. It is further submitted that as is discernible from the contents of the First Information Report, on the basis of the documents obtained from the original complainant and without his knowledge, the co-accused, who have played the active role, have obtained the loan on the basis of such documents. It is further stated that the applicant will remain present before the Investigating Officer on 4th June, 2020 and will provide the permanent address.