PARESHBHAI AMRUTLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant-accused has filed this Criminal Misc. Application under Section 438 of the Criminal Procedure Code, 1973, claiming relief in terms of Para 4 as under:

(2.) Rule. Mr. H.K. Patel, Learned APP waives service of Rule on behalf of the Respondent State.

(3.) Arguments for the applicant:- Mr. Manish Patel, learned advocate for the applicant submitted that the incident took place on 10.06.2016 and delayed FIR was lodged on 17.02.2020. The amount of loan is Rupees Six Lacs and the same is repaid. There is no antecedent of the applicant. The applicant will be available during the course of investigation and will not flee from justice.