PRAKASH RAMNIKBHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) This is an application 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. 11211016200063 of 2020 before Dhrangadhra Taluka Police Station, Surendranagar for the offence under Sections 406, 409 and 420 of IPC.

(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. He has submitted that charge-sheet in respect of co-accused has been filed and the co-accused has been granted bail by this court vide order dated 27.08.2020 in Criminal Misc. Application No. 11655 of 2020.