LAWS(GJH)-2019-2-336

HARDIP NAVNEETBHAI SALI Vs. STATE OF GUJARAT

Decided On February 13, 2019
Hardip Navneetbhai Sali Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP, Mr.K.P. Raval 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 for anticipatory bail in connection with the FIR being C.R. No. I- 257/2018 registered with Vastrapur Police Station, Ahmedabad for the offenses punishable under Sections 406, 420, 114 and 120(B) of the Indian Penal Code and subsequently, Section 3 of the Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003 and Sections 4, 5 and 6 of the Prize, Cheat and Money Circulations Schemes (Banning) Act, 1978.

(3.) 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.