MUKESHKUMAR HASMUKHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Manan Mehta waives service of notice of Rule on behalf of respondent-State whereas learned advocate Mr.Hardik Dave waives service of notice of Rule on behalf of original complainant.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with the FIR bearing C.R.No.11210063230094 of 2023 registered with Singhanpor Police Station, Surat City for the offences punishable under Ss. 420, 467, 465, 468, 471, 120-B and 34 of the Indian Penal Code.

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