AJAY HARIPRASAD VADODARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Mitesh Amin, learned Public Prosecutor, waives service of notice of Rule on behalf of respondent-State.

(2.) 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 event of his arrest in connection with the FIR registered at C.R. No.I-278 of 2018 with Neelambaug Police Station, District.: Bhavnagar for the offences punishable under Sections 406 and 420 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 will make himself available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.