JAYANTILAL CHIMANLAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.N.D.Nanavati, learned Senior counsel with Mr.Jay M. Thakkar, learned counsel for the applicant and Mr.L.B.Dabhi, learned Additional Public Prosecutor for the respondent -State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in case of his arrest in connection with the FIR being C.R.No.I -6 of 2016 registered with Vithlapur Police Station, Ahmedabad (Rural), for the offences punishable under Sections 465, 467, 468, 471 and 120(b) of the Indian Penal Code.

(3.) Learned counsel for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.