JEETSINGH ABHESINGH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.J.K.Shah 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 applicant-accused have prayed for anticipatory bail in connection with the FIR being C.R. No. I - 36 of 2018 registered with Borsad Rural Police Station, Anand for the offenses punishable under Sections 465, 467, 468, 471, 120-B and 34 of the Indian Penal Code.

(3.) Learned advocate for the applicants submit 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 themself available during the course of investigation, trial also and will not flee from justice.