HITESH DEVENDERA GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11208055210354 of 2021 registered with DCB Police Station, Rajkot City for the offences under Ss. 406 , 420 and 114 of the Indian Penal Code, 1860 and under Sec. 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishment) Act, 2003.

(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.