DIVYASNSHU TRIBHUVANLAL VAISHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Nirad Buch, learned advocate appearing for the applicant, under the instruction, states that without prejudice to the rights of all parties including the complainant as well as the accused, the applicant is ready and willing to deposit an amount of Rs.20 Lacs before the learned Trial Court.

(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- 237 of 2019 registered with Sarthana Police Station, Surat for the offences punishable under Sections 406, 420, 120B, 504, 507, etc. of the Indian Penal Code.

(3.) 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.