PREM SINGH KHUSHAL SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed for anticipatory bail in connection with the FIR No.11201016200004 of 2020 registered with CID Crime Surat Zone Police Station, District Surat City, for the offenses punishable under Sections 406 , 409 , 420 , 465 , 467 , 468 , 471 and 120(b) of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.

(3.) Learned advocate for the applicant upon instructions states that, as the disputed transactions being a loan transaction, the applicant is ready and willing to deposit whole loan amount within six months from today before the concerned Bank. It is further submitted that, the whole case is based on documentary evidence and no further custodial interrogation is required. The applicant is also ready to abide by any other conditions including the condition with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He further submits that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the applicant may be granted anticipatory bail.