MIHIR PRAVINCHANDRA DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application 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-159 of 2017 before Anandnagar Police Station for the offence punishable under Sections 406 , 420 and 120B of the Indian Penal Code.

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

(3.) Learned advocate for the petitioner states that without prejudice to his rights and contentions as also that of the complainant, the petitioner is willing to pay a sum of Rs.75.00 lakhs in seven equal monthly instalments of Rs.10.00 lakhs and the last eight instalment in the sum of Rs.5.00 lakh by way of demand draft posted to the complainant by Registered Post A.D. It is further submitted that the petitioner is also willing to file an undertaking in the court concerned to the above effect.