PRAJAPATI DHULABHAI JOITARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Nishit Gandhi, learned advocate for the applicants and Mr.J.K.Shah, learned Additional Public Prosecutor for the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.I- 141 of 2014 registered with Mehsana Taluka Police Station, Mehsana, for the offences punishable under Sections 420 , 465 , 467 , 468 , 471 , 120(B) , etc. of the Indian Penal Code .

(3.) Mr.Gandhi, 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 applicants are available during the course of investigation and will not flee from justice. In view of the above, the applicants may be granted anticipatory bail.