DHIRAJKUMAR NARENDRASINH NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Anvesh Vyas, learned advocate for the applicant and Ms. Maithili Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant ? original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11201005200001/2020 before CID Crime Vadodara Police Station, District: Vadodara for the offences under Sections 406 , 420 , 120(B) of the Indian Penal Code read with Section 3 of Gujarat Protection of Interest of Depositors (In financial Establishment) Act, 2013.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicant will be available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.