BHARATKUMAR SOHANLAL AGRAWAL 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 9(A) 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:- Learned advocate Mr. Prakash Pandya for the applicant submitted that false allegations have been made in the complaint. That no ingredients for the offence under Section 408 of the IPC are satisfied and requested to grant anticipatory bail. It is further submitted that no custodial interrogation is required. The applicant will be available during the course of investigation and will not flee from justice.