RAVI SUKHDEV DEVRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants does not press this application qua applicant no.3. This application stands disposed off as not pressed qua applicant no.3. Rule is discharged qua applicant no.3. This application now remains to be considered only qua applicant nos.1 and 2.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R. No.I-271 of 2019 registered with Salabatpura Police Station, Surat city for the offenses punishable under Sections 406, 420, 120(B) and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep themselves available during the course of investigation, trial also and will not flee from justice.