MEHMOODMIYA RASULMIYA MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Raval, learned advocate for the applicants and Ms.Moxa Thakkar, learned Additional Public Prosecutor for the respondent -State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.I - 40 of 2015 registered with Vivekanandnagar Police Station, Ahmedabad (Rural) for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 114, etc. of the Indian Penal Code.

(3.) Mr.Raval, learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicants are available during the course of investigation and will not flee from justice. In view of the above, the applicants may be granted anticipatory bail. Learned advocate for the applicants 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.