DIVYESHBHAI DHANSUKHLAL DARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant­accused has prayed for anticipatory bail in connection with the FIR being C.R.No.I- 231 of 2018 registered with Kamrej Police Station, District Surat (Rural), for the offence punishable under Sections 406, 409, 420, 468, 471 and 120B of the Indian Penal Code, Section 3 of the Gujarat Protection of Interest Depositors (In Financial Establishment) Act, Sections 4, 5 and 6 of the Prize Chit Money Circulation Scheme (Banning) Act and Section 66 of the Information Technology Act.

(2.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.

(3.) Learned advocate for the applicant submitted that earlier, the applicant was arrested on 18.08.2018 in connection with FIR being C.R. No.I­06 of 2018 registered with CID Crime Surat Zone Police Station, Surat, for the offence punishable under Sections 406, 409, 420, 120B and 201 of the Indian Penal Code. The said FIR was registered on 21.07.2018, for the alleged incident which had taken place in the year 2017. On the date of his arrest in the said FIR, the present FIR is lodged.