VIPULBHAI NATVARBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 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.11191011210105 of 2021 registered with DCB Police Station, Ahmedabad City, District: Ahmedabad City for the offences under Ss. 406, 409, 420, 114 and 120(B) of IPC and Ss. 4, 5 and 6 of The Price Cheat Money Circulation Scheme (Banning) Act and Sec. 3 of the Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003.

(2.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. Learned advocate for the applicant, on instructions, states that the applicant is ready and willing to deposit Rs.50,000.00 before the trial Court without prejudice to his rights and contentions. The custodial interrogation of the applicant is not essential for the purpose of investigation.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail stating inter alia that the allegations against the applicant are grave and serious in nature and custodial interrogation is necessary for further investigation of the case.