JAGDISHBHAI SHIVKUMAR BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Archit P. Jani, learned advocate appearing on behalf of the applicants does not press this application qua applicant No.1 - Jagdishbhai Shivkumar Bhatt. Hence, the present application is disposed of as not pressed qua applicant No.1.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant No.2 - original accused has prayed to release her on anticipatory bail in case of her arrest in connection with the FIR being C.R. No.I ­25 of 2018 registered with Visnagar City, District Mehsana for the offences punishable under Sections 406, 409, 420, 465, 467, 468, 471, 472, 114 and 120(B) of the Indian Penal Code, 1860 and Section 3 of GPID Act.

(3.) Mr. Archit P. Jani, learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.