SURESHBHAI VINUBHAI VEKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R.No.I- 12 of 2019 registered with Gondal City Police Station, Rajkot, for the offences punishable under Sections 406 , 420 , 120(b) , 34 , etc. of the Indian Penal Code .

(2.) Ms. R.V. Acharya, learned advocate appearing for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, applicants are available during the course of investigation and will not flee from justice. In view of the above, applicants may be granted anticipatory bail. Learned advocate for the applicants on instructions states that 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 his remand. He would further submit that upon filing of such application by the Investigating Agency, the right of applicants-accused to oppose such application on merits may be kept open.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail qua applicants looking to the nature and gravity of the offence.