DUDHABHAI DEVABHAI VAGHELA 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- 63 of 2018 registered with Sami Police Station, District Patan, for the offences punishable under Sections 409, 406, 465, 467, 468, 477 and 114 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 submits that the applicant is serving in the Department since 1982 and he is going to retire from his service after a period of five months. During his entire service career, not a single departmental inquiry was conducted against the applicant and no complaint is filed against him. It is further contended that the applicant was working as In­ charge Accountant for a period between 20.07.2015 to 31.08.2016 and the duty of the applicant was to verify whether the payment is made twice or not. It is further submitted that after completion certificate is given by the concerned Block Coordinator and Civil Engineer as well as Taluka Development Officer, the applicant has to counter sign.