JUDGEMENT
NIRZAR S.DESAI,J. -
(1.)Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.
(2.)By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with the FIR bearing 11191042230017 of 2023 registered with Satellite Police Station, Dist.Ahmedabad City for the offences punishable under Ss. 406, 420 and 114 of the Indian Penal Code and under Sec. 3 of the Gujarat Protection of Interest of Depositors Act, 2007.
(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.
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