SARFARAZ SIRAJBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.L.B. Dabhi 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 being C.R. No.11191024211087 of 2021 registered with Ramol Police Station, District Ahmedabad City, for the offenses punishable under Sections 465, 467, 468, 471 and 120B of the Indian Penal Code.

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