SAVAN THAKARSHIBHAI KHENI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Timbalia, learned counsel for the applicants, on instructions, does not press this application qua applicant No.1 - Savan Thakarshibhai Kheni. Application stands dismissed qua applicant No.1.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, applicant No.2 has prayed for anticipatory bail in connection with the FIR being C.R. No. 11210015210254 of 2021 registered with DCB Police Station, Surat, Dist. Surat, for the offences under Ss. 406 , 409 , 420 and 114 of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicants submits that applicant No.2 is innocent and has been falsely implicated in the alleged offence. Applicant No.2 is a retired Director of the company and has nothing to do with the alleged offence. Hence, custodial interrogation of the applicant No.2 is not essential for the purpose of investigation.