KANUBHAI KARSANBAHI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 bearing C.R.No.11191002220653 of 2022 dtd. 9/12/2022 registered with Ranip Police Station, District: Ahmedabad City for the offence punishable under Sec. 465, 467, 468 and 471 of the Indian Penal Code.

(2.) Heard learned Senior Advocate Mr. Nirupam D. Nanavaty with learned advocate Mr. Rahul R. Dholakia appearing for the applicant, learned advocate Mr. Hasmukh C. Patel appearing for the original - complainant and learned Additional Public Prosecutor Mr. Utkarsh Sharma appearing for the respondent - State.

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