SUNDARBHAI BABUBHAI KHARADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Dagli, learned advocate for the applicant, Ms.Mehta, learned APP for the respondent - State and Mr.Jani, learned advocate for the original complainant 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.11188003200384 of 2020 before Bhiloda Police Station, District: Arvalli for the offences under Sections 436 and 114 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. 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.