DHIRAJ DEEPAKBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent ?State.

(2.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.11215012200048 of 2020 before Khambhat City Police Station, Anand for the offence under Sections 143 , 147 , 148 , 149 , 435 , 436 , 452 , 395 , 397 , 427 , 332 , 186 , 337 , 504 and 506(2) of the Indian Penal Code, under Section 3 of the Prevention of Damage to Public Property Act and under Section 135 of the Gujarat Police Act.

(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.