RIPULBHAI KANUBHAI SHELADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for bail in connection with the FIR being C.R.No.11210046212187 of 2021 registered with Puna Police Station, District Surat, for the offences under Ss. 406 , 420 , 120B and 506(2) of the Indian Penal Code, 1860.

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