MITTALBEN NIKUNJBHAI RANPARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present successive anticipatory bail 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 72 of 2019 registered with Salabatpura Police Station, Surat for the offenses punishable under Sections 406, 420, 120(B) and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that after rejection of the first anticipatory bail application filed by the applicant and another co-accused, there are change of circumstances and therefore, the present application has been filed. Learned advocate for the applicant submits that as per the interim order passed by this Court, the applicant has already deposited Rs. 4 lacs before respondent no.2 - Finance Company by way of demand draft. The said amount has been accepted. It is further submitted that till date, the total amount of more than Rs.11 lacs has been paid by the applicant and co-accused to the respondent-finance company. Learned advocate has also pointed out that the husband of the present applicant-co-accused has been arrested and thereafter enlarged on bail and chargesheet has been filed against him.

(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 further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.