GHANSHYAMBHAI SHIVABHAI 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 accused has prayed for anticipatory bail in connection with the FIR being C.R.No.11215035210153 registered with Umreth Police Station, District : Anand, for the offenses punishable under Sections 384, 323, 504 and 506(2) of the Indian Penal Code and under section 42(d) of the Gujarat Money Lenders Act.

(2.) Learned advocate for the applicant submits that the applicant the applicant is an innocent person and allegations are not true and the applicant is falsely implicated on the ground of personal money dispute and there is no criminal antecedent. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.

(3.) Learned advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He further submits that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the applicant may be granted anticipatory bail.