DEVENDRABHAI SHANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants does not press for the application for applicant No.2- Jitendra Bhikhabhai Patel. The application stands disposed of as not pressed for applicant No.2. Rule is discharged for applicant No.2. The application is now considered for applicant No.1- Devendrabhai Shantilal Shah.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973 ('the Code'), the applicant No.1 has prayed to release him on bail in case of his arrest in connection with the FIR being C.R. No.I-146 of 2016, registered with Vadaj Police Station, Ahmedabad, for the offences punishable under Sections 406, 420, 467, 468, 471, 477 and 120(B) of the Indian Penal Code.

(3.) Learned advocate for the applicant No.1 submitted that applicant No.1 is aged 78 years old and he is not active Director in the company. He submitted that considering the nature of allegations made in the FIR, custodial interrogation of applicant No.1 shall not be HC-NIC Page 1 of 3 Created On Sat Nov 19 00:41:57 IST 2016 required and the applicant No.1 undertakes to co-operative with the investigation as and when he is called by the police for investigation.