MANISH MADANLAL JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The further affidavit filed on behalf of the applicants is ordered to be taken on record. Heard Mr. S.V. Raju, learned Sr. Counsel appearing for Ms. Sairica S. Baju, learned advocate for the applicants and Mr. L.B.Dabhi, learned APP for the respondent-State.

(2.) By way of the preferring the present application under section 438 of the Code of Criminal Procedure, 1973, the applicants seek grant of anticipatory bail in the event of their arrest in connection with the FIR being C.R No. I-232 of 2018 registered with Naroda Police Station, Ahmedabad for the offences punishable under Sections 472, 468, 384, 379 and 114 of the Indian Penal Code.

(3.) Mr. S.V.Raju, learned Sr. Counsel appearing for Ms. Sairica S.Raju, learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is necessary. Besides, the applicants is available during the course of investigation and will flee from justice. In view of the above, the applicants may be granted anticipatory bail.