JAYESHBHAI JAMANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 No.11208051221234 of 2022 registered with B-Division Police Station, Rajkot City for offence under Ss. 365, 392, 387, 120-B , 323, 504, 506(2) and 114 etc. of Indian Penal Code, Sec. 135 etc. of G.P. Act and Ss. 5, 40, and 42 etc. of Money Lending 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 APP 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.