MOHAMMAD HUSSAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 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.I ?86 of 2010 with VAGDOD POLICE STATION, DISTRICT ?PATAN, for the offence punishable under Ss. 147, 148, 149, 326, 333, 332, 337, 427 of the Indian Penal Code, under Sec. 3 and 7 of the Prevention of Damage to Pubic Property Act, under Sec. 135 of Bombay Police Act.

(2.) 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.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent ?State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.