AMITGIRI MAHENDRAGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. R.J. Goswami, learned Advocate for the applicant and Ms. Nisha Thakore, learned Additional Public Prosecutor for the respondent-State and Mr. Aditya Choksi, 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-102 of 2017 registered with Sola High Court Police Station, Ahmedabad City for the offences punishable under Sections 406, 420, 465, 467, 468, 471 and 114 of the Indian Penal Code, 1860.

(3.) Mr. R.J. Goswami, 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.