CHANDUBHAI GHANABHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Raval 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-19 of 2019 registered with Dariyapur Police Station, Ahmedabad for the offenses punishable under Sections 406, 420, 467, 468 and 471 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.