LAL THAKURDAS GURNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr.Ronak Raval waives service of Rule on behalf of the respondent-State.

(2.) This is a successive anticipatory bail application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 in the event of his arrest in connection with FIR being I-CR No.38 of 2019 before Waghodia Police Station, Vadodara for offence under Sections 406 and 420 of the Indian Penal Code.

(3.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. Learned Advocate for the applicant relied upon judgment of the Apex Court in case of Ravindra Saxena Vs. State, reported in (2010) 1 SCC, 684. He also relied upon decision of the Madhya Pradesh High Court in case of Balveer Singh Bundela Vs. State of Madhya Pradesh in Misc.Criminal Case No.5621 of 2020 dated 12.05.2020.