PRADUMAN SHANTILAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No. I- 19 of 2017 with Amod Police Station, District: Bharuch for the offenses punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120-B of the Indian Penal Code, 1860 (for brevity, 'the IPC ').

(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.

(3.) As against this, the learned Additional Public Prosecutor for the respondent - State opposes the present applicant and submits that looking to the nature and gravity of offence, present applicant may be rejected.