MANAJI MOHANBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Moxa Thakkar, learned Public Prosecutor 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 applicants - accused have prayed for anticipatory bail in connection with the FIR No.11195007200009 registered with Bhabhar Police Station, District Banaskantha for the offenses punishable under Sections 465 , 467 , 468 , 471 , 420 and 120(B) of the Indian Penal Code.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, trial also and will not flee from justice.