RAMESHBHAI RATANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. H.R. Prajapati for the applicants and learned Additional Public Prosecutor Ms.C.M. Shah for the respondent - State through video conference.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicantsaccused have prayed for anticipatory bail in connection with the FIR being C.R. No.11822009200221 of 2020 registered with Chikhli Police Station, District Navsari, for the offences punishable under Sections 34 , 120(B) , 467 and 468 of Indian Penal Code.

(3.) Learned advocate for the applicants submit 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.