ASMABEN RAJAKBHAI KASMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Ms.Jirga Jhaveri 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 bearing No.11208050221109 of 2022 registered with A Division Police Station, Dist.Rajkot for the offences punishable under Ss. 406 , 420 , 120B and 114 of the Indian Penal Code and Ss. 3 and 4 of Gujarat Protection of Interests of Depositors (in Financial Establishment) Act, 2003.

(3.) Learned advocate 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.