PRATIK MUKESHBHAI SHAH Vs. STATE OF GUJARAT
LAWS(GJH)-2019-1-269
HIGH COURT OF GUJARAT
Decided on January 18,2019

Pratik Mukeshbhai Shah Appellant
VERSUS
STATE OF GUJARAT Respondents


Referred Judgements :-

SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]


JUDGEMENT

- (1.)Rule. Learned APP, Ms. Shruti Pathak waives service of notice of Rule on behalf of respondent-­ State.
(2.)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- 69/2018 registered with Vapi Police Station, Valsad for the offenses punishable under Sections 406 , 420 , 465 , 467 , 468 , 571 and 114 of the Indian Penal Code.
(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 will keep himself available during the course of investigation, trial also and will not flee from justice.


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