BHARATBHAI SAJANBHAI GHARCHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

(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- 67 of 2017 registered with Junagadh "C" Division Police Station, for the offences punishable under Sections 406, 420, 120(B), 465, 467, 468, 471, etc. of the Indian Penal Code.

(3.) Mr.Darshan Dave, 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 applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.