PATEL CHANDRESHKUMAR BABULAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.I- 11206075210100 of 2021 registered with Visnagar City Police Station, District Mehsana for the offences under Sections 406 and 420 of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, as well as trial also and will not flee from justice. He further submits that Civil Suit No.6 of 2014 with regard to the said property is pending before the Visnagar Civil Court and present FIR is filed only to pressurize the applicant. He also submits that there is no similar antecedents against the applicant.