INDRAJITSINH GAMBIRSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I -8 of 2015 with Bhuj City "B" Division Police Station, District: Kachchh for the offences punishable under Sections 409, 465, 467, 468, 471, 201, 120B etc. of the Indian Penal Code.

(2.) Heard the learned advocates for the respective parties and perused the papers.

(3.) Learned advocate appearing on behalf of the applicant would submit that the nature of allegations are such for which custodial interrogation at this state is not necessary. Besides, the applicant is available during the course of investigation and will not flee away from justice. In view of the above, the applicant may be granted anticipatory bail. 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. He would further submit that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open.