VINODBHAI CHANDUBHAI PAVAR 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 FIR No. 11200050211370 of 2021 registered with Nanapondha Police Station, Dist.Valsad for the offence punishable under Ss. 406, 420 and 114 of the Indian Penal Code read with Sec. 3 of Gujarat Protection Interest of Depositors (Financial Establishment ) Act and under Ss. 3 and 4 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1978.

(2.) 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.

(3.) Learned advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand.