AEJUBHAI (@AJAJBHAI) MAHAMMEDBHAI LODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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-117 of 2018 registered with Rajula Police Station, District Amreli, for the offences punishable under Sections 406 and 420 of the Indian Penal Code.

(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 has produced on record the affidavit filed by the present applicant wherein he has stated that the applicant has already paid Rs.6,11,000/- to the original first informant and as per the Agreement executed between the parties, the applicant was required to pay total amount of Rs.5,00,000/- in installment. The applicant is ready and willing to pay the said amount in four equal installments i.e. Rs.1,25,000/- which begin from 15.02.2019 till 15.05.2019. The said amount would be deposited before the Trial Court.