HIDAYATHUSSAIN IKBALBHAI MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicants under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR being CR No.11191011210066 of 2021 registered with DCB Police Station (Part-A), Ahmedabad for offence under Sections 409, 465, 467, 468, 471, 120B and 34 of the Indian Penal Code, Sections 3 and 7 of the Essential Commodities Act, Sections 34, 35 and 37 of the Aadhaar (Targeted Delivery of Financial and Other Subsidised Benefit and Services) Act, 2016 and Sections 66(c) and 66(d) of the Information Technology Act, 2008.

(2.) Learned advocate appearing on behalf of the applicants would submit that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicants looking to the nature and gravity of the offence.