KANTIBHAI MANGALBHAI PATEL Vs. STATE OF GUJARAT &

JUDGEMENT

(1.) 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- 265 of 2017 before Anand Town Police Station for the offence punishable under Sections 406, 420, 467, 468, 471, 114 of the Indian Penal Code.

(2.) Heard learned advocate for the applicant and learned APP for the respondent State.

(3.) Having considered the rival contentions and the extent of the disputed amount involved in the case as also in absence of the antecedents against the petitioner and the statement of the learned counsel for the petitioner already recorded on 24.11.2017 expressing petitioner's willingness to deposit the price of the share of GSFC at the price prevailing in the stock market on 24.11.2017, and in absence of any apprehension of the petitioner tampering with the evidence or threatening the witnesses; fleeing from justice at this stage, the case for admitting the petitioner to bail in anticipation of his arrest is made out.