DIPARAM KHIYARAM CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives Rule for the Respondent State.

(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 FIR being C.R. No. 3 of 2019 registered with Valsad and Dang ACB Police Station, Dist. Valsad, for the offences under Sections 13(1)(A), 13(2) of the Prevention of Corruption Act and Sections 409, 465, 466, 467, 471, 476(a), 120(b), 109 and 34 of Indian Penal Code, 1860.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. There was delay of 2 years in registering the FIR. The case is based on documentary evidence and custodial interrogation of the applicant is not essential for the purpose of investigation.