RAVATBHAI LAKHMANBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Ms. Mehta waives service of notice of rule on behalf of the respondent-State.

(2.) The applicants have preferred this application under section 438 of the Code of Criminal Procedure, 1973 for being enlarged on anticipatory bail in connection with C.R.No. 11186007200083 or the offence punishable under sections 406 , 420 , 465 , 467 , 468 , 471 , 120-B of the Indian Penal Code registered with Talala Police Station, Dist. Gir Somnath.

(3.) Mr. N.R.Koyani, learned advocate for Mr. Premal Joshi learned advocate for the applicants submits that the applicants are working as Sales Executives in the showroom. He further submits that the applicants have not played any role either in sanctioning or disbursing the loan. It is his submission that charge-sheet has already been filed and therefore, the custodial interrogation of the applicants is not required. He would also submits that the applicants have no criminal antecedents and that the co-accused Dipak Kumar Shah is released on anticipatory bail by this Court vide order dated 01.05.2020 passed in Cr.Ma No. 6479 of 2020. He therefore urges that the applicants may be released on pre-arrest bail on suitable terms and conditions.