KANTIBHAI VITTHALBHAI RAJWADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being C.R. No. 11823004210792 of 2021 registered with Dediapada Police Station, District: Narmada for the offence punishable under Ss. 409 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. He further submits that the applicant has already deposited Rs.14,00,000.00 before the learned trial Court as directed by this Court.

(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.