MOHEMMEDALI BAKSHEALI MIRZA 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 have prayed to release him on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.I - 79 of 2015 registered with Tarapur Police Station, District: Anand, for the offences punishable under Sections 409, 406, 420, 467, 468, 471, 114, 120(B), etc. of the Indian Penal Code.

(2.) Learned advocate 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. Learned advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent -State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.