HIRALAL KARSHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11188004201033 of 2020 before Dhansura Police Station, District: Arvalli for the offences punishable under section 408 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the applicant is ready and willing to deposit Rs.13,70,082/- with the Mandali within a period of six months without prejudice to the rights and contentions of the applicant.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.