DILAWAR WALI MANSURI 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 - 17 of 2015 with Bharuch Taluka Police Station for the offenses punishable under Sections 406, 465, 467, 468 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.

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