UPENDRABHAI HARIVADANBHAI TRIVEDI 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- 30/2019 registered with Santej Police Station, Gandhinagar for the offenses punishable under Sections 406, 420, 465, 467, 468, 471 and 120(B) of the Indian Penal Code.

(2.) Learned advocate for the applicant submitted that the applicant has worked as broker in the transaction in question and in the said transaction, he received an amount of Rs.5.00 lakhs as brokerage and except this, there is no role attributed to him.

(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 ORDER will keep himself available during the course of investigation, trial also and will not flee from justice.