RAJESHBHAI @ RAJUBHAI JAYSUKHBHAI TALAVIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Oza, learned advocate for the applicant and Ms.Thakker, 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. 11214020201901 of 2020 before Kamrej Police Station, District: Surat Rural for the offences under Sections 323, 306, 505, 506(2), 114 etc. of the Indian Penal Code, Section 5 of Price Chits and Money Circulation Schemes (Banning) Act and Section 40 of the Mumbai Money Lending Act.

(3.) Learned advocate for the applicant has submitted that the role attributed by the co-accused is similar to the applicant is released on bail by the Coordinate Bench of this Court and, therefore, the applicant may be released on bail on the ground of parit. He has submitted 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.