MANISHKUMAR MAGANBHAI SHRIMALI 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.11191028220226 of 2022 registered with Vejalpur Police Station, District: Ahmedabad City for the offences under Sections 406, 420 and 408 of IPC.

(3.) Learned advocate for the applicant submits that the applicant has been falsely implicated in the alleged offence. He has no past antecedents of like nature and custodial interrogation of the applicant is not essential for the purpose of investigation. On instructions, learned advocate for the applicant states that without prejudice to the rights and contentions of the applicant, the applicant is ready and willing to deposit an amount of Rs.15 lakh before the trial Court within a period of three months.