VIRENDRABHAI HIMMATLAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 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-15 of 2000 registered with CID Crime Gandhinagar Zone Police Station, District: Ahmedabad for the offences under Ss. 406, 420, 120B, 144 and 409 of IPC.

(3.) Learned advocate for the applicant submits that the applicant has been falsely implicated in the alleged offence. Custodial interrogation of the applicant is not essential for the purpose of investigation.