DHRUV NAVINBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I- 66 of 2019 before Kadi Police Station, District: Mehsana for the offences under Ss. 406, 420, 114 and 120-B of Indian Penal Code.

(2.) Heard Mr. Yogesh Lakhani, learned Sr.Counsel appearing for Mr. Anand V.Thakkar, learned advocate for the applicant; Mr. Tarak Damani, learned advocate for the original complainant and Mr. Chintan Dave, learned Additional Public Prosecutor for the respondent - State.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicant will be available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.