CHHATRASINH GAJESINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant does not press this application qua applicant Nos.1 to 3. Hence, the application stands disposed of qua them. Interim relief, granted earlier, is vacated.

(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.I111206033210634 of 2021 before Unjha Police Station, Mehsana for the offence under Sections 406, 408, 420, 120(B) and 114 of the Indian Penal Code and under Sections 3 and 4 of the Gujarat Protection of Interest of Depositors Act, 2003.

(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.