KIRITBHAI ISHWARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Patel, learned advocate for the applicant and Ms.Thakker, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) 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. 11215001200506 of 2020 before Anand Rural Police Station, District: Anand for the offences under Sections 409, 114 etc. of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He submits that the co-accused has been released on bail by the Coordinate Bench of this Court vide order dated 05.11.2020 passed in Criminal Misc. Application No.16810 of 2020. Besides the applicant will be available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.