SOLANKI MANUBHAI BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Madansingh Barod, learned advocate is permitted to file his appearance for and on behalf of respondent No.2.

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

(3.) Learned advocate for the appellants on instructions states that the appellants 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 appellants accused to oppose such appeal on merits may be kept open.