BHARATBHAI UDABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives seRULE. 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 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. 11196005200747 of 2020 before Chhani Police Station, District : Vadodara for the offences under Section 408 of the Indian Penal Code.

(3.) Mr. Aamir Pathan, learned advocate appearing for the applicant, submits that an amount of Rs.2,00,000/- (Rupees Two Lakhs Only) has been deposited in the Trial Court on 14.09.2020 in compliance of the order dated 07.09.2020. He further submits that the applicant shall deposit the balance amount of Rs.6,89,829/- i.e. Rs.6,90,000/- (Rupees Six Lakhs Ninty Thousand) rounded amount in six equal monthly instalments commencing from 01.10.2020 in the Trial Court. Besides the applicant is 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.