RANJANBEN AJITSINGH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Mitesh Amin, learned Public Prosecutor, waives service of notice of Rule on behalf of respondent-­State.

(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 - 36 of 2018 with Borsad Rural Police Station, District Anand for the offences punishable under Sections 465, 467, 468, 471, 120B and 34 of the Indian Penal Code.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage 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.