ASHISHKUMAR LALJIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives Rule for the 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. 11191008220032 of 2022 registered with Chandkheda Police Station, Ahmedabad, for the offences under Ss. 384, 323, 427, 114, 506(2) and 294(2) of the Indian Penal Code, 1860 and Ss. 42(d) and 33 of the Gujarat Money Lenders Act.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. The allegations made in the FIR are totally false. The case is based on documentary evidence and hence, custodial interrogation of the applicant is not essential for the purpose of investigation.