JITENDRABHAIKANJIBHAIPATEL Vs. STATEOF GUJARAT

JUDGEMENT

(1.) RULE. 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.11195018200017/2020 before Dhanera Police Station, District: Banaskantha for the offences under Sections 406 , 420 , 465 , 467 , 468 , 471 and 114 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. It is also submitted that the role of the applicant is to the extent that when the said document in question was executed, he was present. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.