SANJAY KUMAR KHAN 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 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. 11210008210396 of 2021 registered with Sarthana Police Station, Dist.: Surat for the offence punishable under Sections 406, 420, 409, 120B of IPC, u/s. 66D of the Information Technology Amendment Act and u/s. 4, 5, 6 of the Price Cheat and Money Circulation Scheme Act, 1978 and u/s. 3 of Gujarat Protection of Interest of Dipositors (Financial Establishment) Act.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. He has no past antecedent of like nature and custodial interrogation of the applicant is not essential for the purpose of investigation.