YUVRAJ RAJENDRAKUMAR BARJATYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP Ms.Moxa Thakkar waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being I-C.R. No. 11210030211165 of 2021 dtd. 09.07.2021 registered with Mahidharpura Police Station, Surat for the offence punishable under Ss. 153 , 170 , 341 , 385 , 417 , 419 , 420 , 427 , 452 , 465 , 467 , 468 , 471 , 473 , 500 , 501 , 506 , 120(b) and 34 of the Indian Penal Code.

(3.) Learned advocate for the applicant Mr.Suraj Shukla submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice. He further submits that the perusal of the FIR in question would indicate that in context of larger role played by one of the co-accused viz. Mahant Parmeshwardas Gurujagannath Dasji vide order passed on 08.09.2021 in Criminal Misc. Application No.14874 of 2021, was granted anticipatory bail. The relevant paragraphs of the said order read as under: