DILIPSINH PRAVINSINH PARMAR 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 -66 of 2015 with Muli Police Station, Dist. Surendranagar, for the offences punishable under Sections 465, 467, 468, 471 and 120 -B 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.

(3.) I have heard learned advocates for the respective parties and perused the papers of investigation. I have considered the following aspects : -