RAMSHBHAI VIRABHAI MANAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service.

(2.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973, for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.I-23 of 2017 before Tharad Police Station for the offence punishable under Section 409 of the Indian Penal Code.

(3.) Learned counsel for the petitioner submitted that without prejudice to his rights and contentions the petitioner would file an undertaking reciting that he would be depositing a sum of Rs.10.00 lacs in two instalments; first being an instalment of Rs.5.00 lacs within one week from the date of his admission to the interim anticipatory bail and rest amount within next 30 days. He would submit that since he is in the employment and serving as a principal in primary school and to avoid any complication in his career, such an undertaking is being filed without defending the case at this stage.