KINNAR NAVINCHANDRA SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under , the applicants - accused have prayed for anticipatory bail in connection with the FIR bearing C.R.No.11191001230010 of 2023 dtd. 13/1/2023 registered with Anand Nagar Police Station, District : Ahmedabad for the offence punishable under Ss. 406, 409, 420, 465 , 467, 471, 120B of Indian Penal Code.

(3.) Learned counsel appearing 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.