BHIMRAJ JAYNARAYAN SHIHOTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hardik Dave, learned advocate for the applicant and Ms.Krina Calla, learned Additional Public Prosecutor for respondent No.1-State and Mr. Premal Rachh, learned advocate for the original complainant.

(2.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R.No.I- 382 of 2017 registered with Salabatpura Police Station, Surat, for the offences punishable under Sections 406, 409, 420, 120(B), 114, etc. of the Indian Penal Code.

(3.) Mr. Hardik Dave, 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. He further states that the applicant is ready and willing to deposit an amount of Rs..5,00,000/-. In view of the above, the applicant may be granted anticipatory bail.