SUNIL KUMAR AGARWALA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, Miss. Nanda learned Counsel for the petitioners and Mr. P.K. Ray, learned Senior Counsel appearing for the Central Excise Department.

(2.) This is an application under Section 438 Cr.P.C. for grant of anticipetory bail to the petitioners.

(3.) Miss. Nanda, learned Counsel for the petitioner submits that the petitioners have appeared before the authority and have given the statements as required by the authorities. Ms. Nanda apprehends that in the summons it has been indicated that the petitioners may be prosecuted for giving false statements Under Section 193 & 228, I.P. where punishment is 7 years. She further states that as the offence is non-bailable one, the petitioners may be prosecuted for the aforementioned sections and may be arrested. Therefore, the application for anticipatory bail is maintainable. It is further submitted that the petitioners are ready and willing to cooperate with the investigation.