LAWS(GJH)-2020-6-232

VIINUBHAI PUNABHAI BHARVAD Vs. STATE OF GUJARAT

Decided On June 12, 2020
Viinubhai Punabhai Bharvad Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate for the applicant and 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. 1121602520024 before Satej Police Station, District: Gandhinagar for the offences under Sections 406 , 419 , 420 , 465 , 467 , 468 , 471 , 120B of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. 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.