OMPRAKASH KISHANCHAND MALHOTRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants ­accusedhaveprayed for anticipatory bail in connection with the FIR being C.R. No. I- 150/2018 registered withSector - 21Police Station, Gandhinagar for the offenses punishable under Sections 406 , 420 and 120(B) of the Indian Penal Code.

(2.) Learned advocate for the applicants submits that the nature of allegationsare such forwhich custodial interrogation at thisstage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, trial also and will not flee from justice.

(3.) Learned advocate for theapplicantson instructions states that the applicants are ready and willing to abide by alltheconditions including imposition of conditions with regard to powers of Investigating Agency tofilean application before the competent Court for their remand. He further submit that upon filing of such application by the Investigating Agency, the right of applicants ­accused to oppose such application onmerits may be keptopen.Learned advocate, therefore, submitted that considering theabove facts, the applicants may be granted anticipatory bail.