LAWS(GJH)-2022-4-1351

PATEL NAVINKUMAR DEVJIBHAI Vs. STATE OF GUJARAT

Decided On April 18, 2022
Patel Navinkumar Devjibhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11191067220016 of 2022 registered with Cyber Crime Police Station, Ahmedabad City for the offences under Ss. 406 , 420 and 12B of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, as well as trial also and will not flee from justice.