ASHOKBHAI SUBHASHBHAI BAGUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as CR-No. 11200011200272/2020 before Valsad Rural Police Station, District: Valsad for the offence under Sections 406 , 420 and 114 of the Indian Penal Code, under Section 5 of the Gujarat Protection of Interest of Depositors (In Financial Establishments) Act, 2003 and under Sections 4,5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978.

(2.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicants are available during the course of investigation and will not flee away from the justice. In view of the above, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned advocate for the applicants on instructions states that the applicants are 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 their remand. Learned advocate for the applicants would further submit that upon filing of such application by the Investigating Agency, the right of applicants to oppose such application on merits may be kept open.