JAYESHBHAI NAROTTAMBAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered at C.R. No. I - 264 of 2015 with Sector 21 Police Station, Gandhinagar for the offences punishable under Sections 406, 420, 120 -B and 114 of the Indian Penal Code.

(2.) 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. He has further submitted that the applicants are ready and willing to deposit the disputed amount of Rs.1,50,000/ - before the learned Trial Court within a period of four weeks, subject to their rights and contentions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.