ASHISH DHANJIBHAI GHANTALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(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 F.I.R. being C.R. No.I-11210060211416 of 2021 registered with Varachha Police Station, Surat City, Dist. Surat for the offences under Sections 406, 409, 420 and 120B 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.