ASHVINBHAI BABUBHAI VAGHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11210015210254 of 2021 registered with DCB Police Station, Surat City Dist. Surat for the offence punishable under Sections 406, 420, 409 and 114 of the Indian Penal Code and Section 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishment) Act.

(2.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. The applicant has no any past antecedent of like nature, therefore, 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.