PREMILABEN RAJESHBHAI AAYDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants have prayed for anticipatory bail in connection with the FIR being C.R. No.11993007211815 of 2021 registered with Gandhidham B-Division Police Station, District: Kachchh for the offence punishable under Ss. 406, 506(2), 508 & 114 of the Indian Penal Code.

(2.) Learned advocate for the applicants submits that the applicants are innocent and they have been falsely implicated in the alleged offence. They have no past antecedent of like nature and custodial interrogation of the applicants are not essential for the purpose of investigation.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail stating inter alia that the allegations against the applicants are grave and serious in nature and custodial interrogation is necessary for further investigation of the case.