KRUPALSINH CHATRASINH SOLANKI 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-11196006210715 of 2021 with VADODARA CITY POLICE STATION, DISTRICT-VADODARA CITY, for the offence punishable under Ss. 406, 409, 420, 120(B), 114 of the Indian Penal Code, under Sec. -3, 4 of Gujarat Protection of Interest of Depositors Act, 2003.

(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.