BHARAT CHANDRALAL TILWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(2.) 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.I- 39 of 2019 registered with Gujarat University Police Station, District Ahmedabad City for the offences under Sections 406, 420, 465, 467, 468, 471 and 114 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 the other co-accused have already been enlarged on anticipatory bail by the Coordinate Bench of this Court. He has further submitted that the applicant is not named in the FIR.