VIJAY NARANBHAI SUVAGIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor, Mr.Mitesh Amin 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-204 of 2018 registered with Nikol Police Station, District Ahmedabad for the offenses punishable under Sections 406 , 409 , 420 , 120B and 114 of Indian Penal Code, Section 66D of IT Act and Sections 4,5,6 of The Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Section 3 of the Gujarat Protection of Interest of Depositors (in financial establishments) Act, 2003.

(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.