PARITOSHBHAI AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 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.11191011210090 of 2021 registered with D.C.B. Police Station, Ahmedabad City District: Ahmedabad City for the offences under Ss. 406, 409, 420 and 114 of IPC.

(3.) 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 for the same transaction, two different FIRs have been filed for which in both the matters, the applicant herein has been extended the benefit of anticipatory bail. The main accused i.e. accused no.3 has been extended the benefit of anticipatory bail by Co-ordinate Bench of this Court. Custodial interrogation of the applicant is not essential for the purpose of investigation.