NARANDAS SUGNOMAL MAHERCHANDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. S.A. Khan for the applicant and learned APP Ms. M.H. Bhatt for the Respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused viz. NARANDAS SUGNOMAL MAHERCHANDANI has prayed for anticipatory bail in connection with the FIR being C.R. No. 1-88 of 2019 registered with Mansa Police Station, District: Gandhinagar for the offences punishable under Ss. 406, 420 and 114 of the Indian Penal Code.

(3.) Learned advocate Mr. Khan for the petitioner has stated that applicant is 62 years old and amicable settlement has arrived at between the parties. Mr. Khan has also drawn the attention of the Court and submitted that the co-accused viz. Suraj Tarachand Ramchandani has been granted anticipatory bail by this Court vide order dtd. 13/11/2019 in Criminal Misc. Application No. 19911 of 2019.