JUDGEMENT
VIPUL M.PANCHOLI,J. -
(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 - 12 of 2019 registered with Una Police Station, Dist.Gir
Somnath for the offenses punishable under Section 406 , 409 , 420
and 120B of the Indian Penal Code and under Section 3 of the
Gujarat Protection of Interest of Depositors (in Financial
Establishments) Act, 2003.
(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 on instructions states that the applicant is ready and willing to abide by all the conditions
including imposition of conditions with regard to powers of
Investigating Agency to file an application before the competent
Court for his remand. He further submit that upon filing of such
application by the Investigating Agency, the right of applicant
accused to oppose such application on merits may be kept open.
Learned advocate, therefore, submitted that considering the above
facts, the applicant may be granted anticipatory bail.
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