HARILAL SOMJI VELANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. learned APP waives service of notice of rule on behalf of the respondent No.1 - State of Gujarat.

(2.) Heard Mr.Japee, learned advocate for the applicant and Mr. L.B. Dabhi, learned Additional Public Prosecutor for the respondent - State.

(3.) Mr.Japee, learned advocate for the applicant submits that the applicants are innocent and falsely implicated in the alleged offence and they have not played any role in the offence. He submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary and the applicants will be available during the course of investigation and will not flee away from the justice. He submits that in view of the above, the applicants may be enlarged on anticipatory bail by imposing suitable conditions. He on instructions states that the applicants 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 their remand. He further submits that upon filing of such application by the Investigating Agency, the right of applicants to oppose such application on merits may be kept open.