BAKULCHANDRA BHAILALBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. P.P. Majmudar for the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No. 11197005220402 of 2022 registered with Vadodara Taluka Police Station, District Vadodara Rural, on 2/3/2022 for offences punishable under Ss. 409 , 465 , 467 , 468 , 471 and 114 of the Indian Penal Code.

(3.) Learned Advocate Mr. Majmudar for the applicant would submit that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail. Learned Advocate Mr. Majmudar for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. Learned Advocate would further submit that upon filing of such application by the Investigating Agency, the right of applicant-accused to oppose such application on merits may be kept open.